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Amandeep Kaur vs Union Of India And Others
2022 Latest Caselaw 7608 P&H

Citation : 2022 Latest Caselaw 7608 P&H
Judgement Date : 22 July, 2022

Punjab-Haryana High Court

Amandeep Kaur vs Union Of India And Others on 22 July, 2022

124 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP No.15800-2022
Date of Decision: 22.07.2022
Amandeep Kaur ...Petitioner
Versus

Union of India and others ... Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. G.S. Ghuman, Advocate for the petitioner.

Mr. Ashish Rawal, Advocate for the respondents--UOI.

2 3 ok 2 RAJBIR SEHRAWAT, J.(ORAL) After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) JUDGE July 22, 2022 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH

2022.07.22 17:16

| attest to the accuracy and authenticity of this order/judgment

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Amandeep Kaur vs Union Of India And Others
2022 Latest Caselaw 7608 P&H

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Amandeep Kaur vs Union Of India And Others2022 Latest Caselaw 7608 P&H

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Amandeep Kaur vs Union Of India And Others
2022 Latest Caselaw 7608 P&H