Vandana Devi vs Mukesh Kumar
2023 Latest Caselaw 9529 P&H

                                                           Neutral Citation No:=2023:PHHC:084902




209
                                                 [Neutral Citation No.2023:PHHC:084902]

      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                  HARYANA AT CHANDIGARH

                                                          COCP-2291-2018 (O&M)
                                                         Date of decision: 06.07.2023

Vandana Devi                                                                   ...Petitioner

                                              Versus

Mukesh Kumar                                                               ...Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-       Mr. Manoj Kumar Taya, Advocate
                for the petitioner.

                Mr. Sahil Gupta, Advocate
                for the respondent.

ARVIND SINGH SANGWAN, J. (Oral)

Learned counsel for the respondent has placed on record a copy

of the judgment dated 06.12.2019, passed by this Court in

FAO-M-187-2016, vide which, the appeal filed by the petitioner stands

dismissed.

Since the interim order merges into final order, the present

petition is rendered infructuous.

Rule stands discharged.

06.07.2023                                        (ARVIND SINGH SANGWAN)
Waseem Ansari                                              JUDGE


                Whether speaking/reasoned                           Yes/No

                Whether reportable                                  Yes/No

Neutral Citation No:=2023:PHHC:084902

1 of 1