Punjab-Haryana High Court

Amina vs State Of Haryana And Others on 2 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 060432

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             121                                       CRM-M-21884-2024
                                                       Date of decision: 02.05.2024

             AMINA                                                            .... PETITIONER(S)

                                                             VERSUS

             STATE OF HARYANA AND OTHERS                                      ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Nafees Ahmed, Advocate
                                      for the petitioner(s).

                                      Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition with liberty to avail alternative remedies in

accordance with law.

The present petition is ordered to be dismissed as withdrawn

with the liberty as aforesaid.

(JASJIT SINGH BEDI) JUDGE 02.05.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD