Punjab-Haryana High Court
Ranjana Garg vs State Of Haryana And Others on 24 April, 2012
Author: K.C. Puri
Bench: K.C. Puri
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M-10871 of 2012 (O&M)
Date of decision : 24.4.2012
...
Ranjana Garg
................Petitioner
vs.
State of Haryana and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Rahul Deswal, Advocate
for the petitioner
...
K.C. Puri, J.
Learned counsel for the petitioner wants to withdraw the present petition with liberty to approach the appropriate authority.
The petition stands dismissed as withdrawn with the aforesaid liberty.
( K.C. Puri ) 24.4.2012 Judge chugh