Punjab-Haryana High Court
Neelam Rani And Another vs State Of Haryana And Another on 22 July, 2019
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-30831-2019 (O&M)
Date of Decision:-22.7.2019
NEELAM RANI AND ANOTHER
... Petitioners
Versus
STATE OF HARYANA AND ANOTHER
... Respondents
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CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
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Present:- Mr. R.S. Mangat, Advocate for
Mr. Bhupinder Banga, Advocate
for the petitioners.
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GURVINDER SINGH GILL, J. (Oral)
At the very outset, learned counsel for the petitioners requests that he may be permitted to withdraw the petition with liberty to file fresh one as there are some technical errors in the petition.
In view of the aforesaid submission, the petition is dismissed as withdrawn with liberty aforesaid.
( GURVINDER SINGH GILL)
22.7.2019 JUDGE
Gaurav Sorot
Whether reasoned / speaking? Yes / No
Whether reportable? Yes / No
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