Paramjit Kaur vs Inderjit Singh
2023 Latest Caselaw 2584 P&H

                            230
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                            CHANDIGARH


                                                                             CR-7979-2015 (O&M)
                                                                             Date of decision : 08.02.2023


                            Paramjit Kaur                                                     ... Petitioner(s)

                                                                 Versus

                            Inderjit Singh                                                  ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Nipun Verma, Advocate for the petitioner.

                                            Mr. Inderpreet Singh, Advocate for
                                            Mr. J.S. Mehndiratta, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

Learned counsel for the parties are ad idem that the present

revision petition has since been rendered infructuous inasmuch as the appeal

being FAO-M-332-2018 also stands dismissed as having been rendered

infructuous.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                                                                             ( ALKA SARIN )
                            08.02.2023                                            JUDGE
                            Yogesh Sharma

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.02.09 10:13 I attest to the accuracy and integrity of this order/judgment. Chandigarh