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2023 Latest Caselaw 4116 P&H

                                                       Neutral Citation No:=2023:PHHC:050881-DB




112                                                        2023:PHHC:050881-DB
           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                              FAO-1916-2022 (O&M)
                                              Date of Decision: 13.04.2023

SATNAM SINGH
                                                        ...... Appellant(s)
             Versus
SARABJIT KAUR
                                                       ..... Respondent(s)

CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MRS. JUSTICE RITU TAGORE

Present:     Mr. Ravinder Singh, Advocate
             for the appellant.

                         ****
LISA GILL, J.

Learned counsel for the appellant submits that respondent-wife has

since remarried after passing of judgment and decree dated 01.04.2022, by the

learned Family Court, Shaheed Bhagat Singh Nagar, whereby respondent's

petition under Section 13 of Hindu Marriage Act, 1955 was allowed. It is

submitted that the appellant seeks to withdraw this appeal.

Appeal is accordingly dismissed as withdrawn.

(LISA GILL) JUDGE

(RITU TAGORE) JUDGE 13.04.2023 Sunil Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:050881-DB

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