Manish Goyal vs Parveen Kumar
2024 Latest Caselaw 394 P&H

Punjab-Haryana High Court

Manish Goyal vs Parveen Kumar on 9 January, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                         2024:PHHC: 002196

                                          THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                      270 (4 CASES)                                      Date of Decision:-09.01.2024

                      1.              CRR-1340-2023 (O&M)
                                      MANISH GOYAL                              ......PETITIONER(S)
                                                               VERSUS
                                      PARVEEN KUMAR                              ......RESPONDENT(S)


                      2.              CRR-1341-2023 (O&M)
                                      MANISH GOYAL                               ......PETITIONER(S)
                                                               VERSUS
                                      GOVIND SINGH                                  ....RESPONDENT(S)
                      3.              CRR-1366-2023 (O&M)
                                      MANISH GOYAL                               ......PETITIONER(S)
                                                               VERSUS
                                      PARVEEN KUMAR                              ......RESPONDENT(S)


                      4.              CRR-1372-2023 (O&M)
                                      MANISH GOYAL                              ......PETITIONER(S)
                                                               VERSUS
                                      GOVIND SINGH                              ....RESPONDENT(S)
                      CORAM:              HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                      Present:            Mr. Abhishek Sharma, Advocate for the petitioner(s).

                                          ****

                      JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner(s) submits that the petitioner(s) has been acquitted in the matters.

In view of the above, the present petitions are rendered infructuous and disposed of, accordingly.

(JASJIT SINGH BEDI) JUDGE 09.01.2024 KUSUM

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

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