LAWS(P&H)-2006-3-445

RAMNEEK KAUR Vs. STATE OF PUNJAB

Decided On March 24, 2006
RAMNEEK KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) AFTER arguing for some time, counsel wishes to withdraw this petition with liberty to avail any other alternative remedy as per law. Dismissed as withdrawn.