Munish Kumar vs Anjali Sharma And Anr
2022 Latest Caselaw 8042 P&H

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           285-1                                        CR No. 4985 of 2018
                                                                        Date of Decision : 28.07.2022

                           Munish Kumar                                                     ....Petitioner

                                                             VERSUS

                           Anjali Sharma & Anr.                                          ....Respondents

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    Mr. Jasraj Singh, Advocate for the petitioner.

                                        Mr. Divanshu Jain, Advocate for the respondents.

                           ALKA SARIN, J. (Oral)

Learned counsel for the parties are ad idem that the matter has

since been settled between the parties and the present petition has been

rendered infructuous.

Dismissed as having been rendered infructuous.

                                                                                     ( ALKA SARIN )
                           28.07.2022                                                    JUDGE
                           jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2022.07.29 10:45 I attest to the accuracy and authenticity of this order/judgment Chandigarh