Santosh Rani vs Paramjit Singh
2022 Latest Caselaw 10576 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 117


                                                                  Civil Revision No.3683 of 2022
                                                             Date of Decision: September 06, 2022



                       Santosh Rani
                                                                               ..... PETITIONER(S)

                                                         VERSUS

                       Paramjit Singh
                                                                             ..... RESPONDENT(S)

                                                            ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. G.S. Brar, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioner seeks permission to

withdraw the petition with liberty to approach the appellate court.

Dismissed as withdrawn with liberty aforesaid.

(Tribhuvan Dahiya) Judge September 06, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2022.09.06 15:19 I attest to the accuracy and integrity of this judgment/order.