Punjab-Haryana High Court
Manjeet Kaur And Another vs Union Of India And Others on 21 February, 2023
Author: Alka Sarin
Bench: Alka Sarin
313
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-5491-2019 (O&M)
Date of decision : 21.02.2023
Manjeet Kaur & Anr. ... Petitioner(s)
Versus
Union Of India & Ors. ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Mandeep Singh Khillan, Advocate for the petitioners.
Mr. R.S. Madan, Advocate for respondent Nos.1 and 2.
Mr. Saurabh Girdhar, AAG Haryana for respondent No.3.
ALKA SARIN, J. (ORAL)
After arguing for some time, learned counsel for the petitioners seeks permission to withdraw the present revision petition with liberty to avail his remedies as available in law. Permitted to do so.
Dismissed as withdrawn with the liberty aforesaid. Pending applications, if any, also stand disposed off.
( ALKA SARIN ) 21.02.2023 JUDGE Yogesh Sharma NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2023.02.22 10:04 I attest to the accuracy and integrity of this order/judgment.
Punjab and Haryana High Court, Chandigarh