Punjab-Haryana High Court
Ritu Prabhakar vs State Of Haryana And Ors on 30 January, 2019
Author: Arun Monga
Bench: Arun Monga
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-27065-2015 (O&M)
Date of Decision: 30.01.2019
Dr. Ritu Prabhakar ... Petitioner
vs.
State of Haryana and Ors .. Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. S.S.Narula, Advocate
for the petitioner.
Mr. Sandeep Moudgil, Additional Advocate General, Haryana.
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ARUN MONGA, J Learned counsel for the petitioner states that he does not wish to pursue the present petition any more. Contends that the same has become infructuous as the petitioner has been granted license to operate the Ultrasound Machines under the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994. He further states that the clinic of the petitioner has also been de-sealed and the machines lying in the premises thereof have also been handed over to the petitioner after de-sealing.
In view thereof, the present writ petition stands dismissed as infructuous.
30.01.2019 (ARUN MONGA)
smriti JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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