Mandeep Kaur vs Jugraj Singh
2023 Latest Caselaw 1708 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 108
                                                  Criminal Revision (F) No.157 of 2022 (O & M)
                                                             Date of Decision: January 25, 2023


                       Mandeep Kaur
                                                                              ..... PETITIONER(S)
                                                        VERSUS
                       Jugraj Singh
                                                                            ..... RESPONDENT(S)

                                                           ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Ms. Komal Preet Kaur, Advocate, for Mr. Deepak Arora, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioner contends that the petition

has been rendered infructuous as the parties have been granted divorce.

Dismissed as infructuous.

Since the main case stands decided, pending applications, if

any, are also disposed of as having been rendered infructuous.

(Tribhuvan Dahiya) Judge January 25, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2023.01.30 09:09 I attest to the accuracy and integrity of this order/judgment