Bharti Tanwar vs State Of Punjab And Others
2024 Latest Caselaw 10374 P&H

Punjab-Haryana High Court

Bharti Tanwar vs State Of Punjab And Others on 14 May, 2024

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                  110                                         CM-7449-CWP-2024 in/and
                                                              CWP-14426-2023
                                                              Date of Decision: 14.05.2024

                   Bharti Tanwar                                                 ...Petitioner
                                                              VS
                  State of Punjab and others                                     ...Respondents

                  CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                  Present:           Mr. Aman Bahri, Advocate for the applicant-petitioner.

                                     Mr. Manipal Singh Atwal, DAG, Punjab.
                                          ****
                  AMAN CHAUDHARY, J (Oral)

CM-7449-CWP-2024

Prayer in the present application is for withdrawal of the main

petition with liberty to file afresh.

For the reasons mentioned in the application, the same is

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

CWP-14426-2023

Dismissed as withdrawn with liberty as prayed for.

(AMAN CHAUDHARY) JUDGE 14.05.2024 Hemant Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

integrity of this order/judgment