Kamal And Another vs State Of Punjab And Others
2024 Latest Caselaw 10460 P&H

Punjab-Haryana High Court

Kamal And Another vs State Of Punjab And Others on 28 June, 2024

                              IN THE HIGH COURT OF PUNJAB AND HARYANA
                                           AT CHANDIGARH

                              110                                CRWP No.No.6071 of 2024
                                                                 Date of decision: 28.06.2024


                KAMAL AND ANOTHER                                                      .... Petitioners

                                                                 Versus

                STATE OF PUNJAB
                         PUNJA AND OTHERS                                              .... Respondents

                CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

                Present :           Mr A.S. Gulati,, Advocate for the petitioner
                                    Mr.                               petitioners.

                                                                                   .

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MANISHA BATRA, BATRA J. (oral)

Learned counsel for the petitioners seeks withdrawal of the

present petition at this stage by submitting that respondents No.4 and 5 have no

objection to the relationship of the petitioners.

Accordingly, the present petition is dismissed as withdrawn.

(MANISHA BATRA) 28.06.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

integrity of this judgment/order