Punjab-Haryana High Court
Amita Gupta vs State Of Haryana And Anr on 16 October, 2015
Author: Sabina
Bench: Sabina
KAPIL
2015.10.19 16:40
I attest to the accuracy and
integrity of this document
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-35597-2015
Date of decision: 16.10.2015
Amita Gupta
......Petitioner
Versus
State of Haryana and another
.....Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Anurag Chopra, Advocate,
for the petitioner.
*****
SABINA, J Learned counsel for the petitioner has submitted that he may be permitted to withdraw the petition to enable the petitioner to avail other appropriate remedy as per law.
Dismissed as withdrawn.
October 16, 2015 (SABINA) kapil JUDGE