Sumer Chand vs Jai Bhagwan
2023 Latest Caselaw 19060 P&H

                                                                          2023:PHHC:140439
                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                      202                                    RSA-669-1995 (O&M)

                                                             Date of Decision: 03.11.2023

                      Sumer Chand

                                                                        .... Appellant

                                               Versus


                      Jai Bhagwan
                                                                        .... Respondent


                      CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

                      Present: -   Ms. Aashna Aggarwal, Advocate for the appellant.

                      NIDHI GUPTA, J. (ORAL)

At the outset, learned counsel appearing for the appellant

submits that the instant appeal has been rendered infructuous and she

may be permitted to withdraw the same.

Permitted to do so.

Dismissed as withdrawn.

                      03.11.2023                                      ( NIDHI GUPTA )
                      rishu                                                JUDGE

                                   Whether speaking/reasoned            Yes/No

                                   Whether Reportable                   Yes/No




RISHU KATARIA
2023.11.06 18:44

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