Neha Sandhu vs State Of Haryana And Another
2024 Latest Caselaw 10564 P&H

Punjab-Haryana High Court

Neha Sandhu vs State Of Haryana And Another on 1 July, 2024

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               114
                                                                      CWP-14450-2024
                                                                      Date of decision: 01.07.2024

               Neha Sandhu                                                      ....Petitioner
                                                     Versus

               State of Haryana and another
                                                                                ...Respondents

               CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                                      *****

Present: Mr. Digvijay Singh, Advocate for the petitioner.

Mr. Harish Nain, AAG, Haryana. ***** AMAN CHAUDHARY. J (Oral)

1. After arguing for some time, learned counsel for the petitioner

prays for withdrawal of the present petition to avail of any other alternate

remedy, in accordance with law.

2. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 01.07.2024 Hemant

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

integrity of this order/judgment