Punjab-Haryana High Court
Dr. Mrs. Naresh Saini vs State Of Haryana on 4 March, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.4253 of 2014.
Decided on:-4.3.2014.
Dr. Mrs. Naresh Saini. .........Petitioner.
Versus
State of Haryana. .........Respondent.
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON.
Present:- Mr. Sandeep Singh Jattan, Advocate
for the petitioner.
Dr. Bharat Bhushan Parsoon, J (Oral)
Learned counsel for the petitioner contends that the remarks made by the trial court in the impugned judgment were not in accordance with law. He further requests for withdrawal of the petition with liberty to avail appropriate remedy before the competent court in accordance with law.
In view of statement made by counsel for the petitioners, this petition is dismissed as withdrawn with liberty as prayed above.
(Dr. Bharat Bhushan Parsoon) Judge March 04, 2014 'Yag Dutt' Yag Dutt 2014.03.05 17:45 I attest to the accuracy and integrity of this document