Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pritam Singh And Anr vs Parminder Kaur Alias Ravinder ...
2023 Latest Caselaw 12002 P&H

Citation : 2023 Latest Caselaw 12002 P&H
Judgement Date : 4 August, 2023

Punjab-Haryana High Court
Pritam Singh And Anr vs Parminder Kaur Alias Ravinder ... on 4 August, 2023
                                                                         Neutral Citation No:=2023:PHHC:101841




CR-7914-2019                                2023:PHHC:101841                                           1


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

Sr. No.252                                                   CR-7914-2019
                                                             Date of decision: 04.08.2023

PRITAM SINGH AND ANR
                                                                                    ...........Petitioners
                                                 versus

PARMINDER KAUR ALIAS RAVINDER KAUR

                                                                                    .......Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:        Mr. S.K. Raghuvanshi, Advocate for
                Mr. Jasdeep Singh, Advocate
                for the petitioners.

                Mr. P.K.S. Phoolka, Advocate
                for the respondent.

NAMIT KUMAR, J. (ORAL)

The instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 08.05.2018 (Annexure P-3), passed by the Court of learned Civil Judge (Junior Division), Bathinda in Civil Suit No.1542-2017, titled as "Parminder Kaur Vs. Pritam Singh", in which the defence of the petitioners/defendants has been struck off.

Learned counsel appearing for the respondent submits that the main suit bearing No. CS-1542-2017, titled as "Parminder Kaur Vs. Pritam Singh", has been disposed of vide judgment dated 10.05.2022, passed by the Court of Sh. Harjot Singh Gill, Civil Judge (Junior Division), Bathinda, therefore, the instant petition has been rendered infructuous.

Disposed of as having become infructuous.




                                                                           (NAMIT KUMAR)
                                                                              JUDGE
04.08.2023
sim

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



Neutral Citation No:=2023:PHHC:101841

1 of 1

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter