TEJ PAUL KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2006-4-193
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 04,2006

TEJ PAUL KAUR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) NOTICE of the application. Mr. Satish Bhanot, learned State counsel, who is present in the Court accepts notice. The prayer made in the application is for withdrawal of the writ petition as the matter stands settled outside the Court. In view of above, the prayer made by the applicantpetitioner is allowed. The writ petition is dismissed as having been rendered infructuous.;


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