Rekha vs State Of Haryana And Others
2022 Latest Caselaw 15519 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                              CWP-32277-2019
                                              Reserved on : 21.11.2022
                                              Pronounced on : 01.12.2022

Rekha

                                                           ......Petitioner(s)
                                    Versus

State of Haryana & others

                                                     ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
        HON'BLE MS.JUSTICE HARPREET KAUR JEEWAN

Present:     None for the petitioner (s).

             Mr.Randhir Singh, Addl.A.G., Haryana.

                *****
G.S. Sandhawalia, J.

The present writ petition stands dismissed, in view of the

detailed judgment of even date, passed in LPA-384-2018 titled Manju

Devi Vs. State of Haryana & others.

(G.S. SANDHAWALIA) JUDGE

(HARPREET KAUR JEEWAN) 01.12.2022 JUDGE Sailesh

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

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