Jyoti Sharma vs Rahul Sharma
2023 Latest Caselaw 9346 P&H

                                                                             2023:PHHC:083520
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                           CR-2986-2022 (O&M)
                                                           Date of decision: 04.07.2023

                        Jyoti Sharma
                                                                                          ...Petitioner

                                               Versus

                        Rahul Sharma

                                                                                      ...Respondent

                        CORAM: HON'BLE MR.JUSTICE H.S. MADAAN




                        H.S. MADAAN, J. (Oral)

Learned counsel for the petitioner states that as per his

instructions, both the parties have residing together under a compromise,

therefore, the revision petitioner does not want to proceed with the

present revision petition and has instructed him to withdraw the same,

therefore, he be permitted to do so. Allowed.

Dismissed as withdrawn.

SUMIT KUMAR 2023.07.04 16:37 I attest to the accuracy and authenticity of this order/judgment