Punjab-Haryana High Court
Monika Kanwar And Anr vs State Of Haryana And Ors on 15 February, 2021
Author: Lalit Batra
Bench: Lalit Batra
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
221 CRWP-602-2021.
Date of Decision: 15.02.2021
Monika Kanwar and another ....Petitioners.
Versus
State of Haryana and others ....Respondents.
CORAM: HON'BLE MR. JUSTICE LALIT BATRA
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Present: Ms. Reena, Advocate for petitioners.
Mr. Manish Dadwal, AAG, Haryana
for respondents No.1 to 3.
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Lalit Batra, J.(Oral)
Case has been taken up for hearing through Video Conferencing.
Learned counsel for the petitioners submits that since the matter has been compromised between the petitioners and private respondents, thus, petitioners do not want to proceed further with the instant petition and the same may be dismissed as withdrawn.
In view of above, instant petition is dismissed as withdrawn.
(LALIT BATRA) JUDGE 15.02.2021 D.Gulati Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 16-02-2021 03:09:11 :::