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Harvir Kaur v. State Of Punjab And Another

Harvir Kaur v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CRM-M-19455-2019 | 14-02-2022

FATEH DEEP SINGH, J.

1. Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

2. Learned counsel for the petitioner, on instructions received, has made statement that the matter has been compromised between the parties and, thus, he wishes to withdraw the present petition.

3. Allowed to do so.

4. Dismissed as withdrawn.

Advocate List

  • Mr. Sukhjit Singh, Advocate for the appellant.

Bench
  • HON'BLE MR. JUSTICE FATEH DEEP SINGH
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/6384
Head Note

Election — Cancellation of Election — Petition under Representation of the People Act, 1951 — S. 91 — Dismissal as withdrawn — Compromise between parties — Petition allowed to be withdrawn