Anil Mahajan vs Anupama
2024 Latest Caselaw 1893 P&H

Punjab-Haryana High Court

Anil Mahajan vs Anupama on 29 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                       2024:PHHC: 011248

                                  THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                      121+279 (2)                       CRM-3900-2024 in/and
                                                        CRM-M-19094-2023
                                                        Date of Decision:-29.01.2024

                      ANIL MAHAJAN                                   ......PETITIONER(S)
                                                           VERSUS
                      ANUPAMA                                          ....RESPONDENT(S)

                      CORAM:          HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:        Mr. Bipan Ghai, Sr. Advocate with
                                      Mr. Nikhil Ghai, Advocate and
                                      Mr. Bhupinder Ghai, Advocate
                                      for the applicant-petitioner.

                                      Mr. Rakesh Nehra, Sr. Advocate with
                                      Mr. Munish Kumar Garg, Advocate,
                                      Mr. Puneet Kapoor, Advocate,
                                      Ms. Bhawna Thakur, Advocate and
                                      Mr. Tanuj Goyal Tohana, Advocate
                                      for the respondent.

                                      ****

                      JASJIT SINGH BEDI, J. (Oral)

CRM-3900-2024 This is an application filed under Section 482 Cr.P.C. for placing on record a reply to the main petition as well as documents (Annexures R-1 to R-6).

For the reasons mentioned in the application, the same is allowed subject to all just exceptions and reply to the main petition as well as documents (Annexures R-1 to R-6) are taken on record. CRM-M-19094-2023 The learned counsel for the petitioner wishes to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 29.01.2024 KUSUM

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD