Punjab-Haryana High Court
Mrs. X vs State Of Haryana And Others on 9 April, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-16039-2021
Date of Decision: 09.04.2021
Mrs. X, R/o Nari Niketan, Gurugram
Petitioner
Versus
State of Haryana and others
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Tanmoy Gupta, Advocate for the petitioner.
Ms. Dimple Jain, DAG, Haryana.
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AVNEESH JHINGAN, J (Oral):
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to avail remedies in accordance with law.
Dismissed as withdrawn with liberty as prayed for.
[AVNEESH JHINGAN] JUDGE 9th April, 2021 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 05-06-2021 08:44:43 :::