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Rekha Alias Rekha Sanghi vs State Of Haryana
2024 Latest Caselaw 6119 P&H

Citation : 2024 Latest Caselaw 6119 P&H
Judgement Date : 18 March, 2024

Punjab-Haryana High Court

Rekha Alias Rekha Sanghi vs State Of Haryana on 18 March, 2024

Author: Pankaj Jain

Bench: Pankaj Jain 

305 2024: PHHC:038735
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-53798-2023 (O&M)
Date of decision: 18.03.2024

Rekha @ Rekha Sanghi ....Petitioner
Versus

State of Haryana .... Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present:- Mr. Pranshull Dhull, Advocate for the petitioner.

Mr. R.K. Ambavta, A.A.G.,, Haryana.

Mr. Aditya Sanghi, Advocate (Amicus Curiae)

RREEE

PANKAJ JAIN, J. (QRAL)

At the outset, counsel for the petitioner prays for permission to withdraw this petition.

Allowed as prayed for.

Dismissed as withdrawn.

Pending application(s), if any, shall also stand disposed off.

(PANKAJ JAIN ) JUDGE March 18, 2024 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

ASHISH

2024.03.18 18:33

| attest to the accuracy and integrity of this judgment/order

 
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