Punjab-Haryana High Court
Amita Chhabra vs State Of Haryana And Others on 11 August, 2014
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP No. 1237 of 2014
Date of Decision: August 11, 2014
Amita Chhabra ... Petitioner
Versus
State of Haryana and others ... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Anurag Chopra, Advocate,
for the petitioner.
Paramjeet Singh, J. (Oral)
Learned counsel for the petitioner states that he may be permitted to withdraw the instant petition with liberty to file a fresh one with better particulars.
Dismissed as withdrawn with the aforesaid liberty.
August 11, 2014 [Paramjeet Singh]
vkd Judge
VIRENDER KUMAR
2014.08.12 14:11
I attest to the accuracy and
integrity of this document