Sukhwinder Kaur vs State Of Punjab And Others
2024 Latest Caselaw 6132 P&H

Punjab-Haryana High Court

Sukhwinder Kaur vs State Of Punjab And Others on 18 March, 2024

                                                                           2024:PHHC:038084

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                  123                                         CM-4639 and 4640-CWP-2024 in/and
                                                              CWP-7192-2023
                                                              Date of Decision: 18.03.2024

                   Sukhwinder Kaur                                                ...Petitioner
                                                               VS
                  State of Punjab and others                                      ...Respondents

                  CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                  Present:           Mr. A.S. Manaise, Advocate for the applicant-petitioner.

                                     Mr. Manipal Singh Atwal, DAG, Punjab.
                                          ****

AMAN CHAUDHARY, J CM-4639 and 4640-CWP-2024

Prayer in the present applications is for preponing the date of

hearing of the main case as also to withdraw the same.

For the reasons mentioned in the applications, the same are

allowed and the main case is preponed and taken up on Board today itself.

CWP-7192-2023

In view of the aforesaid order, the present petition is dismissed

as withdrawn.

(AMAN CHAUDHARY) JUDGE 18.03.2024 Hemant Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

integrity of this order/judgment