SARBPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the instant application filed under Sec. 151 of CPC read with Article 226 of the Constitution of India is for withdrawal of the main petition.

(2.) In view of the averments made in para two of the application, the same is allowed and the main case is taken up on board today itself.

(3.) The petitioners have filed the instant petition under Article 226 of the Constitution of India seeking following reliefs :-