Punjab-Haryana High Court
Kailash Dhanker vs State Of Haryana on 15 September, 2021
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
CASE HEARD THROUGH VIDEO CONFERENCING
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M No.33401 of 2021 (O&M)
Date of decision: 15.09.2021
Kailash Dhanker
....Petitioner
Versus
State of Haryana
....Respondent
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Ms. Shweta Sanghi, Advocate
for the petitioner.
Mr. Deepak Grewal, DAG, Haryana.
ARVIND SINGH SANGWAN J. (Oral)
CRM-28924-2021 Prayer in this application is for preponing the date fixed in the main petition.
Heard.
For the reasons stated in the application, the same is allowed and the main case is taken up today for hearing. CRM-M-33401-2021 (O&M) Counsel for the petitioner, considering the fact that there is a heavy recovery effected from the petitioner, submits that she may be permitted to withdraw this petition.
Dismissed as withdrawn.
(ARVIND SINGH SANGWAN) JUDGE 15.09.2021 yakub Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 16-09-2021 00:35:41 :::