Balwinder Kaur vs State Of Punjab And Others
2023 Latest Caselaw 12023 P&H

           108                                                               2023:PHHC:100449

               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                                                                                CRM-M-38125-2023 (O&M)
                                                                                 Date of decision: 04.08.2023

           Balwinder Kaur                                                    ...Petitioner
                                                                 VS
           State of Punjab and others                                        ...Respondents
           CORAM:                  HON'BLE MR. JUSTICE ARUN MONGA
           Present:-               Mr. B.S.Bajwa, Advocate,
                                   For the petitioner.

                                   Mr. Dhruv Dayal, Additional A.G., Punjab.
                                                 ****
           ARUN MONGA, J. (ORAL)

Having argued the matter at some length, when this Court showed its

disinclination to interfere in the matter, learned counsel for the petitioner seeks

permission to withdraw the instant petition with liberty to approach learned Court below

to seek appropriate remedy, in accordance with law.

Dismissed as withdrawn with liberty as prayed for.

Pending application, if any, shall also stand disposed of.

( ARUN MONGA ) JUDGE 04.08.2023 Vandana

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

VANDANA 2023.08.04 16:45 I attest to the accuracy and integrity of this order/judgment