Pawan Kumar vs Urmila
2023 Latest Caselaw 1596 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            300                                              CR No.948 of 2020
                                                                             Date of Decision : 24.01.2023


                            Pawan Kumar                                                        ....Petitioner

                                                               VERSUS

                            Urmila                                                           ....Respondent



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    None.



                            ALKA SARIN, J. (Oral)

As per E-Court website of District Courts, Rewari, the petition

under Section 13(1) of the Hindu Marriage Act, 1955 has since been

withdrawn by the respondent.

Since none has put in appearance on behalf of the parties, the

present petition is dismissed as having been rendered infructuous with

liberty to the petitioner to get it revived in case anything survives. Pending

applications, if any, also stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2023.01.25 10:06 I attest to the accuracy and integrity of this order/judgment. Chandigarh