Neetu Rani And Others vs State Of Punjab And Others
2023 Latest Caselaw 16491 P&H

Citation : 2023 Latest Caselaw 16491 P&H
Judgement Date : 21 September, 2023

Punjab-Haryana High Court

Neetu Rani And Others vs State Of Punjab And Others on 21 September, 2023

101
CRM-W-1401-2023 in CRWP-8697-2023
NEETU RANI AND OTHERS V/S STATE OF PUNJAB AND OTHERS

Present: Mr. Sanjay Verma, Advocate and
Ms. Divyangna, Advocate for the applicants-petitioners.

Mr. P.S. Grewal, DAG, Punjab.

3K OK 2 3k

The present application has been filed by the applicant-
petitioners for preponing the main case, which is fixed for 03.10.2023 on
the ground that despite representation to the competent authorities,
respondent No.4 is causing unnecessary disharmony in the society.

For the reasons recorded in the application, the same is

allowed and the main case is preponed from 03.10.2023 to 26.09.2023.

(ALOK JAIN) 21.09.2023 JUDGE manju

Manju

2023.09.22 16:51

| attest to the accuracy and authenticity of this order/judgment

Download the LatestLaws.com Mobile App