Hardip Singh vs Asha Sharma And Ors
2022 Latest Caselaw 1909 P&H

234
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                CR-9198-2017
                                DECIDED ON: 22.03.2022



HARDIP SINGH                                                  .....PETITIONER
                                   VERSUS



ASHA SHARMA AND OTHERS                                        .....RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present:    Ms. Amarjot Kaur, Advocate for
            Mr. B.S. Bhalla, Advocate
            for the petitioner.

(PROCEEDINGS THROUGH VC)

                ***

SANDEEP MOUDGIL, J (ORAL)

Learned counsel appearing for the petitioner has stated that since

the civil suit titled as Asha Sharma vs. Paramjit Kaur and others stands

dismissed before the learned trial Court vide judgment and decree dated

25.09.2019, the present petition has been rendered infructuous.

Disposed of as having been rendered infructuous.

MARCH 22nd, 2022                            (SANDEEP MOUDGIL)
Poonam negi                                        JUDGE
Whether speaking/reasoned       Yes/No
Whether reportable              Yes/No




                                   1 of 1