Amritpal Singla vs Madhu Bala Alias Anjali Singla
2023 Latest Caselaw 1468 P&H

            121
                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                           CHANDIGARH
                                                    CR-434-2023 (O&M)
                                                    Date of Decision: 23.01.2023

            Amritpal Singla                                                          .....Petitioner
                                                             Versus
            Madhu Bala @ Anjali Singla                                               ....Respondent

            CORAM: HON'BLE MR. JUSTICE ARUN MONGA

            Present:
                   Mr. Pankaj Garg, Advocate
                   for the petitioner.
                                       *****
            ARUN MONGA, J. (ORAL)

Petition herein,under Article 227 of Constitution of India, is for setting aside order dated 17.11.2022 (Annexure P-7) passed by Ld. Principal Judge, Family Court, Bathinda, wherebyan application by husband/petitioner herein, seeking dismissal of the divorce petition by his wife was dismissed. Petitioner claims that matter was settled, but the respondent disputes the same.

2. After hearing arguments of learned counsel at some length, when this Court expressed its disinclination to interfere, he submits that he may be permitted to withdraw the instant petition.

3. May do so. Dismissed as not pressed.

4. Pending civil miscellaneous applications, if any, shall also stand disposed of.

(ARUN MONGA) JUDGE January 23, 2023 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

ASHISH 2023.01.24 12:12 I attest to the accuracy and authenticity of this order/judgment