Punjab-Haryana High Court
Raminder Kaur And Another vs State Of Punjab And Others on 23 August, 2013
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
CRM No.M-14880 of 2013 (O&M)
Date of Decision: August 23, 2013
Raminder Kaur and another
---Petitioners
versus
State of Punjab and others
---Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: None for the petitioners.
Mr. Neeraj Sharma, AAG, Punjab.
***
REKHA MITTAL, J.
Reply by way of affidavit of Prabhjot Singh, PPS DSP Rural, Pathankot, has been filed on behalf of respondents No.1 to 3 and the same is taken on record.
Case called twice. No one has put in appearance on behalf of the petitioners.
As per the reply filed on behalf of respondents No.1 to 3, respondents No.4 to 9 (private respondents) have not extended any threat or caused any harassment to the petitioners.
In view of the reply filed on behalf of respondents No.1 to 3, petition stands disposed of.
(REKHA MITTAL) JUDGE August 23, 2013 Jyoti 1 Sharma Jyoti 2013.08.24 11:44 I attest to the accuracy and integrity of this document Chandigarh