Priya vs Vishal Kathpal
2022 Latest Caselaw 11776 P&H

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        107                                          CR No.1572 of 2020
                                                                     Date of Decision : 20.09.2022


                        Priya                                                             ....Petitioner

                                                          VERSUS

                        Vishal Kathpal                                                 ....Respondent

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Ms. Amrita Nagpal, Advocate for the petitioner.

                        ALKA SARIN, J. (Oral)

Learned counsel for the petitioner states that she has no

instructions from her client.

In view thereof, the present petition is dismissed for non-

prosecution. Pending applications, if any, also stand disposed off.

JITENDER KUMAR 2022.09.21 09:41 I attest to the accuracy and integrity of this order/judgment Chandigarh