Punjab-Haryana High Court
Chandrakala And Others vs State Of Haryana And Others on 6 February, 2020
Author: B.S. Walia
Bench: B.S. Walia
(112) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.3201 of 2020
Date of decision: 06.02.2020
Chandrakala and Ors. .... Petitioners
Versus
State of Haryana and ors. ... Respondents
Before: Hon'ble Mr. Justice B.S. Walia.
Present: Mr. R.S.Dhull, Advocate for the petitioners.
***
B.S. Walia, J.
[1] After arguing for some time, learned counsel for the petitioners prays for permission to withdraw the writ petition with liberty to file fresh one if the circumstances of the case, so warrant.
[2] Dismissed as withdrawn with the liberty as prayed for.
(B.S. Walia) Judge 06.02.2020 amit
1. Whether speaking/reasoned : Yes/No.
2. Whether reportable : Yes/No. 1 of 1 ::: Downloaded on - 07-02-2020 03:35:17 :::