Sunila Paul And Anr vs State Of Punjab And Ors
2024 Latest Caselaw 10423 P&H

Punjab-Haryana High Court

Sunila Paul And Anr vs State Of Punjab And Ors on 15 May, 2024

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                  103+217                                      CWP-7275-2019 (O&M)
                                                               Date of Decision: 15.05.2024

                   Sunila Paul and another                                        ...Petitioners
                                                               VS
                  State of Punjab and others                                      ...Respondents

                  CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                  Present:           Mr. J.C. Kapoor, Advocate for the petitioners.

                                     Mr. Arun Gupta, DAG, Punjab.

                                     Mr. Arjun Shukla and Ms. Vanshika Grover, Advocates
                                     for the applicant/respondent No.2.
                                            ****
                  AMAN CHAUDHARY, J (Oral)

1. Learned counsel for the petitioners prays for withdrawal of the

present petition.

2. Ordered accordingly.

3. Pending applications, if any, also stand disposed of

(AMAN CHAUDHARY) JUDGE 15.05.2024 Hemant Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

integrity of this order/judgment