Punjab-Haryana High Court
Ms Nisha Dwivedi & Ors vs State Of Nct Haryana & Ors on 31 July, 2018
Author: Daya Chaudhary
Bench: Daya Chaudhary
263 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No.40 of 2018
DATE OF DECISION:31.07.2018
Ms. Nisha Dwivedi & another
...Petitioners
Vs.
The State of Haryana & others
..Respondents
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Mr. Sahil Gambhir, Legal Aid Counsel
for the petitioners.
Mr. Chetan Sharma, AAG, Haryana.
DAYA CHAUDHARY, J.(ORAL)
Learned counsel for the petitioners submits that the detenue has been released and the present petition has become infructuous.
Disposed of as having become infructuous.
31.07.2018 (DAYA CHAUDHARY)
rimpal JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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