Savita Jain vs State Of Punjab And Others
2023 Latest Caselaw 21838 P&H

Punjab-Haryana High Court

Savita Jain vs State Of Punjab And Others on 13 December, 2023

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

283(2) IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

2023:PHHC: 159462

CWP-24263-2023

Date of Decision: 13.12.2023
Savita Jain ...Petitioner

Vs.

State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Present Mr. Shrenik Jain, Advocate for the petitioner.

Mr. Charanpreet Singh, AAG, Punjab.

3K 2k

SANJEEV PRAKASH SHARMA, J.(Oral)

1. Learned counsel for the petitioner submits that since the transfer order impugned in the writ petition has been withdrawn, he does not press the writ petition.

2. Dismissed as not pressed.

3. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

13.12.2023

rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

RAJESH KUMAR

2023.12.13 15:08

| attest to the accuracy and authenticity of this order/judgment, Punjab & Haryana High Court, Chandigarh.