Anjali vs State Of Punjab And Others
2024 Latest Caselaw 6922 P&H

Punjab-Haryana High Court

Anjali vs State Of Punjab And Others on 2 April, 2024

                                                                                 2024:PHHC:043585

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

             105                                             CM-5121 and 5122-CWP-2024 in/and
                                                             CWP-25111-2021
                                                             Date of Decision: 02.04.2024

             Anjali                                                              ...Petitioner
                                                              VS
             State of Punjab and others                                          ...Respondents

             CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

             Present:               Mr. Kashmir Singh, Advocate for the applicant-petitioner.

                                    Mr. Charanpreet Singh, AAG, Punjab.
                                         ****
             AMAN CHAUDHARY, J (Oral)

CM-5121 -CWP-2024 and CM-5122-CWP-2024 Prayer in the present applications is for preponing the date of

hearing of the main case as also to withdraw the same.

For the reasons mentioned in the applications, the same are

allowed and the main case is preponed and taken up on Board today itself.

CWP-25111-2021

In view of the aforesaid order, the present petition is dismissed as

withdrawn.

(AMAN CHAUDHARY) JUDGE 02.04.2024 Hemant Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

integrity of this order/judgment