Punjab-Haryana High Court
Archana Dev vs M/S Spaze Towers Pvt Ltd on 18 February, 2026
Se ee IN THE HIGH COUR OF PUNJAB & HARYANA AT CHANDIGARH 257 CRM-M-676-2017 (O & M) Date of decision: 18.02.2026 ARCHANA DEV .... Petitioner Versus M/S SPAZE TOWERS PVT LTD ... Respondent CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY Present: | Ms. Shreya Mangla, Advocate for Mr. Manish Soni, Advocate, for the petitioner. AMAN CHAUDHARY, J. (ORAL)
1. As per the order dated 09.03.2020 passed by learned Judicial Magistrate Ist Class, Gurugram, the petitioner has been declared a proclaimed person on 28.02.2020, in view of which her learned counsel prays for withdrawal of the present petition to challenge the same.
2. Ordered accordingly.
18.02.2026 (AMAN CHAUDHARY) parveen kumar JUDGE Whether speaking/reasoned : Yes / No Whether reportable : Yes/No PARVEEN KUMAR 2026.02.20 18:38 I attest to the accuracy and integrity of this order/judgment.