Neena Goyal vs State Of Punjab And Ors
2022 Latest Caselaw 17024 P&H

                                      THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH
                 230                                                CRM-M-22025-2018 (O&M)
                                                                    Date of Decision: 15.12.2022

                 Neena Goyal                                                       ...Petitioner
                                                         Versus
                 State of Punjab and Others                                      ...Respondents

                 CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
                 Present:-            Mr. Abhimanyu Kalsy, Advocate
                                      for the petitioner
                                      Mr. Digvijay Nagpal, AAG, Punjab
                        *****
                 JAGMOHAN BANSAL, J. (Oral)

Status report dated 15.12.2022 by way of affidavit of

Ramandeep Singh Bhullar, ACP (Central) Ludhiana is taken on record.

Registry is directed to tag the same at an appropriate place.

Learned State counsel, at the outset, submits that an

application was filed before learned Civil Judge, Junior Division,

Ludhiana to permit to take photograph of the agreement for the

purpose of comparison of signatures of the petitioner and her husband-

Sushil Kumar. The application has been allowed by learned Civil

Judge, vide order dated 13.12.2022.

On being confronted with the afore-stated fact, learned

counsel for the petitioner states that his grievance stands redressed

and accordingly, the petition may be disposed of as infructuous.

Disposed of as infructuous.

(JAGMOHAN BANSAL) JUDGE 15.12.2022 Mohit Kumar

Whether speaking/reasoned Yes/No Whether reportable Yes/No MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment