Vandana Rani vs State Of Punjab And Others
2022 Latest Caselaw 13874 P&H

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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
                                             CWP No.25176 of 2022 (O&M)
                                             Date of Decision: 02.11.2022

Vandana Rani
                                                                      ......... Petitioner
                                         Versus

State of Punjab and others
                                                                   ......... Respondents


CORAM:       HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:-    Mr. Manoj Modi, husband of petitioner, in person.

                                          ****

MAHABIR SINGH SINDHU, J.

Present writ petition has been filed under Article 226 of the

Constitution, inter alia, for quashing the impugned Instructions dated

18.02.2002 (P-6).

In view of the judgment of Hon'ble Supreme Court, titled as

"Harishankar Rastogi Versus Girdhari Sharma and another", (1978) 2

SCC 165, Mr. Manoj Modi (husband of petitioner), is allowed to appear on her

behalf. He submits that in the interregnum, respondents have passed an order

dated 10.10.2022, therefore, wishes to withdraw the present petition with liberty

to file fresh one with better particulars including, challenge the aforesaid order.

Dismissed as withdrawn with liberty aforesaid.

November 2nd, 2022                                    ( MAHABIR SINGH SINDHU )
Gagan                                                          JUDGE

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




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