Punjab-Haryana High Court
Sunita Rani vs State Of Punjab And Another on 20 February, 2024
Neutral Citation No:=2024:PHHC:023085
112 2024:PHHC:023085
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-28481-2023
Date of decision: 20.02.2024
SUNITA RANI ....PETITIONER
Vs.
STATE OF PUNJAB AND ANOTHER ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: Mr. Davinder Lubana, Advocate
for the petitioner.
Mr. Aman Dhir, DAG, Punjab.
****
JAGMOHAN BANSAL, J (ORAL)
1. Counsel for the parties are ad-idem that matter stands covered by order dated 20.01.2024 passed by this Court in CWP No. 12331 of 2023 titled as "Sukhdev Singh Vs. State of Punjab and others."
2. Disposed of in terms of order dated 20.01.2024 passed by this Court in CWP No. 12331 of 2023 titled as "Sukhdev Singh Vs. State of Punjab and others."
20.02.2024 [JAGMOHAN BANSAL]
manoj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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