Anita Devi vs State Of Haryana And Anr
2024 Latest Caselaw 19104 P&H

Punjab-Haryana High Court

Anita Devi vs State Of Haryana And Anr on 29 October, 2024

                                       Neutral Citation No:=2024:PHHC:142114




             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
127
                                                       CWP-29454-2024 (O&M)
                                                       Date of decision: 29.10.2024

Anita Devi
                                                                         ....Petitioner
                                 Versus

State of Haryana and Another
                                                                      ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****
Present : Mr. Manoj Chahal, Advocate for the petitioner

       Ms. Vibha Tewari, AAG Haryana
                             *****
AMAN CHAUDHARY, J. (ORAL)

1. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the instant petition to enable her to file representation by relying

on the judgment passed by this Court in Sunita Devi vs. State of Haryana and

Another, CWP-7405-2022, decided on 07.04.2022, which may be directed to be

decided in a time bound manner.

2. Learned State counsel has no objection to the limited prayer made.

3. Ordered accordingly. In case, petitioner submits a representation

within a period of 4 weeks, the same shall be considered and decided, in

accordance with law, expeditiously taking note of the afore-referred judgment.

                                                   (AMAN CHAUDHARY)
                                                         JUDGE
29.10.2024
M.Kamra

      Whether speaking/reasoned                :      Yes / No
      Whether reportable                       :      Yes / No




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