Punjab-Haryana High Court
Shivani Gupta & Ors vs State Of Haryana & Ors on 15 July, 2015
Bench: Surya Kant, P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.13956 of 2015
Date of Decision: July 15, 2015
Shivani Gupta and others
.....Petitioners
versus
The State of Haryana and others
.....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE P.B.BAJANTHRI.
Present: Mr.Anurag Goyal, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
Having realized that some of the material averments are inadvertently not made in the writ petition, learned counsel for the petitioners seeks and is permitted to withdraw this writ petition with liberty to file a fresh petition on the same cause of action.
Ordered accordingly.
[SURYA KANT]
JUDGE
July 15, 2015 [P.B.BAJANTHRI]
mohinder JUDGE
MOHINDER KUMAR
2015.07.16 11:44
I attest to the accuracy and
authenticity of this document
Chandigarh