Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab And Others on 22 April, 2019
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-10262-2019
Date of decision: - 22.04.2019
Raminder Kaur
...Petitioner
Versus
State of Punjab and another
.....Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Madhav Pokhrel, Advocate
for the petitioner.
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HARSIMRAN SINGH SETHI, J. (ORAL)
Counsel for the petitioner states that he be allowed to withdraw the present writ petition with a liberty to the petitioner to file fresh petition on the same cause of action with better particulars.
Dismissed as withdrawn, with the liberty, as prayed for.
( HARSIMRAN SINGH SETHI )
April 22, 2019 JUDGE
naresh.k
Whether reasoned/speaking? No
Whether reportable? No
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