Punjab-Haryana High Court
Shilpi Jindal vs Ut Of Chandigarh And Anr on 7 October, 2017
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-37464 of 2017
Date of Decision: 07 October, 2017
Shilpi Jindal ...Petitioner
Versus
State of UT and another ...Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Mr. Pushpinder Kaushal, Advocate
for the petitioner.
FATEH DEEP SINGH, J.
After arguing for some time, faced with the likely consequences, learned counsel for the petitioner wishes to withdraw the present petition, at this stage, reserving his right file the same on the same very grounds on presentation of challan.
Dismissed as withdrawn, at this stage, with the liberty aforesaid.
(FATEH DEEP SINGH) JUDGE 07 October, 2017 aarti Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 09-10-2017 23:46:06 :::