Xxxxx vs Xxxxx
2023 Latest Caselaw 3468 P&H

Citation : 2023 Latest Caselaw 3468 P&H
Judgement Date : 10 April, 2023

Punjab-Haryana High Court

Xxxxx vs Xxxxx on 10 April, 2023

2023:PHHC:048577

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.128 CRM-M-16598-2023
Date of Decision: 10.04.2023

R Kaur .... Petitioner
Versus

U.T.Chandigarh and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Petitioner in person.

Mr. A.M.Punchhi, Public Prosecutor, U.T.Chandigarh.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

The petitioner seeks permission to withdraw the petition with liberty to file a fresh one with proper particulars. Permitted to do so.

Petition stands dismissed as withdrawn with liberty aforesaid.

(TRIBHUVAN DAHTYA) JUDGE 10.04.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.04.12 09:07

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

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