Gurwinder Kaur vs State Of Punjab And Another
2024 Latest Caselaw 20272 P&H

Citation : 2024 Latest Caselaw 20272 P&H
Judgement Date : 14 November, 2024

Punjab-Haryana High Court

Gurwinder Kaur vs State Of Punjab And Another on 14 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            117-1                                            CM-20155-CII-2024 in/and
                                                                             CR-4524-2024 (O&M)
                                                                             Date of Decision : 14.11.2024


                            Gurwinder Kaur                                                     ....Petitioner

                                                               VERSUS

                            State of Punjab and Another                                     ....Respondents


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Nikhil Anand, Advocate for the petitioner.

                                         Mr. Pawan Kumar, DAG, Punjab for the respondents.

                            ALKA SARIN, J. (Oral)

CM-20155-CII-2024

1. This is an application for withdrawal of the main revision petition.

2. For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the petitioner, the main revision petition is taken on Board today itself. CR-4524-2024 (O&M)

3. Learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file afresh with better particulars. Permitted to do so.

4. Dismissed as withdrawn with liberty aforesaid. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 14.11.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

authenticity of this order/judgment.