Ramesh Chand vs Rani Devi And Another
2023 Latest Caselaw 5720 P&H

                                                                                   2023:PHHC:060713

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH


                         249                                               CRR-1977-2022
                                                                           Date of Decision: 28.04.2023

                         Ramesh Chand                                              ......... Pe   oner

                                                      Versus

                         Rani Devi and another                                     ......... Respondents

                         CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-     Mr. G.S. Sandhu, Advocate for the pe    oner.

                                       Mr. Rajat Gautam, DAG, Haryana for respondent No.2.

                                                      ****

                         ANOOP CHITKARA, J. (ORAL)

Counsel for the pe oner submits that the ma er has been rendered

infrucutous and wants to withdraw the same.

Given above, the present pe on is disposed of having been withdrawn. All

pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 28.04.2023 Jyo -II

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

JYOTI 2023.04.29 11:48 I attest to the accuracy and integrity of this order/judgment.