Xxxxx vs Xxxxx
2023 Latest Caselaw 4161 P&H

                                                                                     2023:PHHC:050905




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 112
                                                               Criminal Revision No.2244 of 2022
                                                                  Date of Decision: April 13, 2023


                       Vikramjit Singh & another
                                                                               ..... PETITIONER(S)
                                                         VERSUS
                       Paramjit Kaur
                                                                             ..... RESPONDENT(S)

                                                            ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Munish Bhardwaj, Advocate, for the petitioners.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioners submits that the petition

has been rendered infructuous as the parties have reconciled and are staying

together.

Dismissed as having become infructuous.

(Tribhuvan Dahiya) Judge April 13, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2023.04.13 17:33 I attest to the accuracy and integrity of this order/judgment