Pinki Devi vs Director General Of Punjab And ...
2022 Latest Caselaw 14185 P&H

204 (Ist case)
     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                                 RA-CW-178-2021 in/and
                                                         CWP-23474-2016
                                               Date of decision: 11.11.2022

Pinki Devi                                            ...Petitioner
                                   Vs.
Director General of Police, Punjab and another        ...Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present :    Mr. B.S.Kanwar, Advocate,
             For the applicant-petitioner.

             Mr. Vikas Mohan Gupta, Additional A.G., Punjab.


ARUN MONGA, J. (ORAL)

RA-CW-178-2021 This is an application for review of the order dated 05.07.2021 passed by this Court.

Learned counsel for the applicant-petitioner submits that main writ petition should have been de-tagged from the matters disposed of vide judgment dated 05.07.2021 (Annexure A-2) and should have been tagged with the matters kept pending.

For the reasons stated in the application, the same is allowed. Petition is restored to its original number. CWP-23474-2016 Be heard along with CWP No.2208-2017 on the date already fixed i.e. 23.02.2023.

November 11, 2022                              (ARUN MONGA)
shalini                                            JUDGE


Whether speaking/reasoned:                     Yes/No
Whether reportable:                            Yes/No




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