Sushila vs State Of Haryana & Ors
2024 Latest Caselaw 7099 P&H

Punjab-Haryana High Court

Sushila vs State Of Haryana & Ors on 3 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                               2024:PHHC: 045194

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             270-2                                      CRM-A-1642-MA-2016
                                                        Date of decision: 03.04.2024

             SUSHILA                                                       ... PETITIONER(S)
                                                             VERSUS
             STATE OF HARYANA AND ORS.                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Ashutosh Verma, Advocate
                                      for the petitioner(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      Mr. Randeep Tanwar, Advocate for
                                      Mr. P.K. Dwivedi, Advocate
                                      for the respondents.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the applicant seeks permission to

withdraw the present petition.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 03.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD