Punjab-Haryana High Court
Shivali Malik And Another vs State Of Punjab And Others on 17 October, 2023
Author: Arun Palli
Bench: Arun Palli
Neutral Citation No:=2023:PHHC:134981-DB
2023:PHHC:134981-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-23607-2023 (O&M)
Date of decision: 17.10.2023
Shivali Malik and another ....Petitioners
Versus
The State of Punjab and another ....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
HON'BLE MR. JUSTICE VIKRAM AGGARWAL
Present: Mr. Sanjeev Patiyal, Advocate,
for the petitioners.
Mr. Alankar Narula, AAG, Punjab.
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ARUN PALLI, J. ( Oral ) Having argued the matter at some length, learned counsel for the petitioners submits that he be permitted to withdraw the petition, so as to enable the petitioners to pursue their representations of even date, i.e. 19.09.2023 (P-6 and P-7). And, if so advised, to file a fresh petition, with better particulars.
Dismissed as withdrawn with the liberty prayed for.
(ARUN PALLI) JUDGE (VIKRAM AGGARWAL) JUDGE 17.10.2023 Ak Sharma Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:134981-DB 1 of 1 ::: Downloaded on - 18-10-2023 04:40:32 :::