Gurtej Singh vs Jaspreet Kaur
2022 Latest Caselaw 6921 P&H

S.No.224

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH
                  ****

FAO-M-150 of 2017 Date of Decision:14.07.2022 Gurtej Singh .....Appellant Vs.

Jaspreet Kaur .....Respondent

CORAM:- HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present:- Mr. Sharad Mehta, Advocate for the appellant.

Mr. Pratula Sethi, Advocate for the respondent.

**** RITU BAHRI, J.(Oral)

This case is coming for hearing after almost a gap of two years.

Learned counsel appearing for the respondent has produced a

copy of judgment under Section 13-B of the Hindu Marriage Act, 1955,

dated 27.10.2020 passed in Case No.355 of 2020 to show that the matter has

been resolved between the parties. The same is taken on record.

In view of the judgment dated 27.10.2020 passed in Case

No.355 of 2020, the present petition is disposed of.

                                                  ( RITU BAHRI )
                                                      JUDGE



14.07.2022                            ( ASHOK KUMAR VERMA )
renu                                           JUDGE

Whether Speaking/reasoned Yes/No Whether Reportable Yes/No

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