Punjab-Haryana High Court
Anita Rani vs Sgpc, Amritsar And Another on 22 August, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
128
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CR No. 3317 of 2022
Date of decision : 22.8.2022
Anita Rani ......Petitioner
Vs.
Shiromni Gurudwara Parbhandak Committee and another
......Respondents
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Rahul Rampal, Advocate, for
Mr. Vaibhav Sehgal, Advocate, for the petitioner
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TRIBHUVAN DAHIYA, J. (Oral)
Learned counsel for the petitioner seeks permission to withdraw the petition.
Dismissed as withdrawn.
(TRIBHUVAN DAHIYA) JUDGE 22.8.2022 Ashwani Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 24-08-2022 09:31:25 :::