Muskan vs State Of Haryana And Another
2024 Latest Caselaw 8606 P&H

Punjab-Haryana High Court

Muskan vs State Of Haryana And Another on 23 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 054906


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             285                                        CRM-M-44006-2023
                                                        Date of decision: 23.04.2024

             MUSKAN                                                          .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA AND ANOTHER                                       ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Aakash Dalal, Advocate
                                      for the petitioner(s).

                                      Mr. Gagandeep Singh Chhina, AAG Haryana.

                                      Mr. Pankaj Kaushik, Advocate
                                      for respondent No.2.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner(s) seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 23.04.2024 Kusum

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

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