Tahira vs State Of Haryana And Others
2023 Latest Caselaw 648 P&H

               242
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                          CRWP-12238-2022 (O&M)
                                                                          Date of Decision: 12.01.2023


               TAHIRA                                                                      ....Petitioner

                                                               Versus

                                                                                        ...Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Chander Shekhar Singhal, Advocate
                                         for the petitioner.




               HARSH BUNGER, J. (Oral)

Learned counsel for the petitioner submits that in view of the

status report he does not press this petition.

In view of the aforesaid submission made by the learned counsel

for the petitioner, the instant petition stands dismissed as not pressed.

               12.01.2023                                                     (HARSH BUNGER)
               Himani                                                             JUDGE

              Whether speaking/reasoned:                         Yes/No
HIMANI GUPTAWhether reportable:                                  Yes/No
2023.01.13 19:20
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh