Sweety And Ors vs State Of Haryana And Others
2024 Latest Caselaw 20089 P&H

Punjab-Haryana High Court

Sweety And Ors vs State Of Haryana And Others on 12 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

NISHA

3024 PHHC:147460-0B §&

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

261-1 CWP-23990-2023
Date of decision: 12.11.2024

SWEETY AND OTHERS
..-Petitioners
VERSUS

STATE OF HARYANA AND OTHERS
... Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present: Mr. Mazlish Khan, Advocate for the petitioners.

Ms. Shruti Jain Goel, Sr. DAG, Haryana.

He 2 ie 2

DEEPAK SIBAL, J.(OQRAL)

1. Learned counsel for the petitioners submits that in the light of the clarification given by a co-ordinate Bench of this Court on 08.11.2024 in

CM-17481-CWP-2024 in CWP-1563-2024, he be permitted to withdraw the

present petition.

2. Dismissed as withdrawn. (DEEPAK SIBAL) JUDGE (DEEPAK MANCHANDA)

JUDGE

November 12, 2024

Nisha Yadav

Whether reasoned/speaking? Yes/No

Whether reportable? Yes/No

2024.11.14 12:59 | attest to the accuracy and authenticity of this order/judgment.