Rahul Attri And Others vs Meenu Sharma
2023 Latest Caselaw 1150 P&H

Citation : 2023 Latest Caselaw 1150 P&H
Judgement Date : 18 January, 2023

Punjab-Haryana High Court

Rahul Attri And Others vs Meenu Sharma on 18 January, 2023

125
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M-10950-2022
Date of Decision:- 18.01.2023

RAHUL ATTRI AND OTHERS ....Petitioners
Vs.
MEENU SHARMA ... Respondent

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present: Ms. Sehej Sandhawalia, Advocate
for the petitioners.

3 3 5 2

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioners pointed out that the matter has been compromised. One copy of settlement deed is also placed on record. In view of the compromise, she does not want to pursue the present petition and withdraws the same.

In view of the statement, the petition stands dismissed as

withdrawn.

18.01.2023 (AMARJOT BHATTI) Lalit JUDGE

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

LALIT SHARMA

2023.01.19 15:23

I attest to the accuracy and integrity of this order/judgment

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