Ramandeep Kaur And Others vs State Of Punjab And Others
2023 Latest Caselaw 11849 P&H

                                                                                        2023:PHHC:099586

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH

                          207                                              CRWP-3798-2020
                                                                           Date of Decision: 03.08.2023


                          Ramandeep Kaur and others                                               ......... Pe   oners
                                                                         Versus

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

                          CORAM:             HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-          Mr. Veneet Sharma, Advocate for the pe     oners.

                                             Mr. Shiva Khurmi, AAG, Punjab.

                                             Mr. Sukhdeep Singh Sandhu standing counsel for NIA Special Prosecutor
                                             for respondent No. 6.

                                                           ****

                          ANOOP CHITKARA, J. (ORAL)

1. Counsel for the pe oners submits that due to efflux of me and the

pendency of this pe on before this Court, the ma er has now been rendered infrucutous.

Therefore, he wants to withdraw the present pe on with liberty either to file the same

pe on again or take other legal remedies in accordance with law.

2. Given above, the present pe on stands disposed of having been withdrawn

with liberty aforesaid. All pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 03.08.2023 Jyo -II

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

JYOTI 2023.08.04 08:33 I attest to the accuracy and integrity of this order/judgment.