Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
Punjab-Haryana High Court
Veena Aggarwal vs State Of Punjab And Another on 1 August, 2012

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CRM No.M-21035 of 2011

Date of decision: 1.8.2012 Veena Aggarwal

...Petitioner

Versus

State of Punjab and another ...Respondents

CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN Present: Mr.Yogesh Goel, Advocate for the petitioner Mr.Luvinder Sofat, AAG, Punjab Mrs.GK Mann, Advocate for respondent No.2. ****

Jitendra Chauhan, J. (Oral) After arguing for some time, the learned counsel for the petitioner seeks permission to withdraw the present petition. Allowed to do so.

Dismissed as withdrawn.

1.8.2012 (JITENDRA CHAUHAN) gsv JUDGE