Punjab-Haryana High Court
Anupama Sharma And Others vs . State Of Haryana And Others on 30 January, 2009
C.W. P. No. 1482 of 2009
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Anupama Sharma and others vs. State of Haryana and others Present : Mr. Ravi Partap Singh, Advocate for the petitioner.
*** After arguing for some time learned counsel for the petitioner prays for permission to withdraw the present writ petition with liberty to file a fresh one on the same cause of action after placing on record some amendment of the rules stated to have been carried out in the year 2007 whereby the condition of Parbhakar has been removed.
Allowed as prayed for.
Dismissed as withdrawn with the aforesaid liberty.
January 30, 2009 ( AJAY TEWARI ) sunita JUDGE