Punjab-Haryana High Court
Anupama Shrivastava And Anr vs Union Of India And Ors on 11 August, 2020
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
In the High Court of Punjab and Haryana at Chandigarh
Civil Writ Petition No. 10798 of 2020
Date of Decision: 11.8.2020
Anupama Shrivastava and another ......Petitioners
Versus
Union of India and others ......Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Ms. Guljashan, Advocate
for the petitioners.
Ms. Gehna Vaishnavi, Advocate
for respondents No. 1 and 2.
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HARNARESH SINGH GILL, J. (ORAL)
Case is being taken up for hearing through video conferencing. Learned counsel for the petitioners submits that she may be permitted to withdraw the petition with liberty to avail the remedy before the concerned authority having competent jurisdiction.
Dismissed as withdrawn with liberty aforesaid.
(HARNARESH SINGH GILL) JUDGE August 11, 2020 Gurpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 06-09-2020 16:49:13 :::