Xxxxx vs Xxxxx
2023 Latest Caselaw 3970 P&H

                                                                              2023:PHHC:050031
                 273
                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                                                   CRR-655-2020
                                                   Date of Decision:- 12.04.2023

                 Divya
                                                                                    ....Petitioner

                                                              Vs.

                 Randhir Singh Phogat and another
                                                                                  ...Respondents

                 CORAM:- HON'BLE MS. JUSTICE AMARJOT BHATTI

                 Present: Mr. Pawan Kumar Hooda, Advocate for the petitioner.

                               ****

                 AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner stated that the matter has been

settled between the parties, therefore, he does not want to pursue the

present revision against the judgment dated 17.01.2020 passed by learned

Additional Sessions Judge, Hisar and withdraws the same.

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

withdrawn.

                 12.04.2023                                            (AMARJOT BHATTI)
                 lalit                                                      JUDGE



                                         Whether speaking/reasoned:    Yes/No.
                                         Whether reportable:           Yes/No.




LALIT SHARMA
2023.04.13 08:54
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