Punjab-Haryana High Court
Amarjeet Kaur @ Amarjeet Kaur Kabalwal ... vs State Of Haryana And Others on 5 September, 2022
132 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-40067-2022
Date of decision: 05.09.2022
Amarjeet Kaur @ Amarjeet Kaur ...........Petitioner
versus
State of Haryana and others .......Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. S.S. Dinarpur, Advocate
for the petitioner.
Ms. Gagandeep Kaur, AAG, Haryana.
NAMIT KUMAR, J. (ORAL)
This petition has been filed under Section 482 Cr.P.C. for quashing the kalandra dated 15.05.2017 (Annexure P-16) and order dated 25.05.2017 (Annexure P-17) passed by Sub-Divisional Magistrate, Ambala for attaching the land in dispute under Section 145 (1) Cr.P.C. and appointing Tehsildar Ambala as a receiver under Section 146 (2) Cr.P.C. along with all the subsequent proceedings initiated thereunder.
At the outset, learned counsel for the petitioner wishes to withdraw the present petition with liberty to file afresh on the same cause of action with better particulars.
Allowed to do so.
Dismissed as withdrawn with liberty aforesaid.
(NAMIT KUMAR)
05.09.2022 JUDGE
Neha
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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