Lalit @ Monu vs Swati
2023 Latest Caselaw 859 P&H

Citation : 2023 Latest Caselaw 859 P&H
Judgement Date : 16 January, 2023

Punjab-Haryana High Court

Lalit @ Monu vs Swati on 16 January, 2023

250
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRR(F)-193-2020
Date of Decision:- 16.01.2023

LALIT @ MONU ....Petitioner
Vs.
SWATI ...Respondent

CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI

Present:- | Mr. Gourav Goel,Advocate for the petitioner.
3 3 2s 2 3 2
AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner stated that the matter has been compromised between the parties. Therefore, he does not want to pursue the present revision against impugned order dated 03.12.2019.

In view of the statement, the revision petition stands dismissed

as withdrawn.

16.01.2023 (AMARJOT BHATTI) Lalit JUDGE

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

SANDEEP

2023.01.17 17:06

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

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