Neha Rani And Anr vs State Of Punjab And Others
2022 Latest Caselaw 16706 P&H

                        206 CRM-M-12374-2019                                                    1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH
                                                  CRM-M-12374-2019
                                          Date of Decision: December 13, 2022

                        Neha Rani and another
                                                                                      ...Petitioners
                                                          Versus
                        State of Punjab and others
                                                                                    ...Respondents

                        CORAM:       HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:     Mr. Prikshit Thakur, Advocate,
                                     for Ms. Ruhani Chadha, Advocate,
                                     for the petitioners.

                                     Mr. Anmol Singh Sandhu, AAG, Punjab,
                                     for respondent - State.

                        SANJAY VASHISTH, J.

Mr. Prikshit Thakur, Advocate, has caused appearance on

behalf of the petitioners, and states at the Bar that father of arguing

counsel, Ms. Ruhani Chadha, Advocate, has been hospitalized and he has

received instructions from Ms. Ruhani Chadha, Advocate, to make

statement for withdrawal of the present petition, as not pressed.

Dismissed as withdrawn.

                                                                     (SANJAY VASHISTH)
                                                                           JUDGE
                        December 13, 2022
                        Pkapoor          Whether Speaking/Reasoned:         YES/NO
                                         Whether Reportable:                YES/NO




PRASHANT KAPOOR
2022.12.14 09:28
I attest to the accuracy and
authenticity of this
order/judgment