Sneha Devi And Another vs State Of Haryana And Others
2023 Latest Caselaw 11735 P&H

Citation : 2023 Latest Caselaw 11735 P&H
Judgement Date : 2 August, 2023

Punjab-Haryana High Court

Sneha Devi And Another vs State Of Haryana And Others on 2 August, 2023

101 CRM-W-1115-2023 IN CRWP-11864-2022

SNEHA DEVI AND ANOTHER
V/S
STATE OF HARYANA AND OTHERS

Present: Mr. Gurpreet Singh, Advocate for

Mr. Ramnish Puri, Advocate
for applicant/respondent No.5.

Counsel for the applicant/respondent No.5 (Geeta Devi), who is mother of petitioner No.1-Sneha Devi has filed the present application for seeking permission to meet her daughter.

At the very outset, counsel for the applicant-respondent No.5 seeks withdrawal of the present application with liberty to seek alternative remedy, if available to her as per law.

Dismissed as withdrawn with the liberty sought and

recorded hereinabove.

(SANJAY VASHISTH) JUDGE August 02, 2023 Lavisha

LAVISHA 2023.08.03 09:48 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

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