Punjab-Haryana High Court
Narinder Kaur vs The Deputy Commissioner Cum Election ... on 29 May, 2019
Bench: Daya Chaudhary, Sudhir Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CWP No.9808 of 2019
Date of Decision: 29.05.2019
Narinder Kaur ....Petitioner
Versus
The Deputy Commissioner-cum-Election Tribunal,
Hoshiarpur and others ....Respondents
CORAM :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MR. JUSTICE SUDHIR MITTAL
Present:- Mr. Kartik Gupta, Advocate
for the petitioner.
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DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to avail an appropriate remedy.
Dismissed as withdrawn with liberty aforesaid.
(DAYA CHAUDHARY) JUDGE (SUDHIR MITTAL) 29.05.2019 JUDGE gurpreet Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 23-06-2019 22:55:33 :::