Nitin vs Sheetal And Anr
2022 Latest Caselaw 15057 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
115+235
                            CRR(F)-53-2022(O&M)
                            Date of decision : 23.11.2022

Nitin
                                                                  ...... Petitioner
                                  V/S
Sheetal and another
                                                                 ..... Respondents

CORAM : HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present: Mr. Nitin-petitioner in person.
                   ****

AMARJOT BHATTI J. (ORAL)

The petitioner-Nitin has filed the instant petition for setting aside

the impugned judgment dated 29.09.2021.

The petitioner-Nitin is present in the Court. He has placed on

record copy of his Aadhar Card and states that he does not want to pursue

the present revision against impugned order dated 29.09.2021, as he wants

to file fresh revision.

From the perusal of file, it is revealed that he was required to pay

cost of Rs.10,000/- to his wife on her first appearance, as per order dated

31.03.2022. The said cost is not being paid by the petitioner but he want to

withdraw the present revision.

In view of the above, the present revision stands dismissed as

withdrawn.

23.11.2022                                    (AMARJOT BHATTI)
sunil devi                                        JUDGE

Whether speaking/reasoned:                    Yes/No
Whether Reportable:                           Yes/No




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