Surjit Kaur vs Surinder Kaur
2024 Latest Caselaw 6271 P&H

Punjab-Haryana High Court

Surjit Kaur vs Surinder Kaur on 19 March, 2024

                                                                                    2024:PHHC:039322-DB

               FAO-467-1991                                                                           -1-

               125
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                                                   ***
                                                         FAO-467-1991
                                                         Date of Decision: 19.03.2024

               Surjit Kaur                                                                   ....Appellant

                                                                Versus

               Surinder Kaur                                                               ....Respondent

               CORAM: HON'BLE MR. JUSTICE SUDHIR SINGH
                      HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Shrey Sachdeva, Advocate
                                         for the appellant.

                                                      ***

               SUDHIR SINGH, J. (Oral)

1. At the outset, learned counsel for the appellant seeks permission

to withdraw the instant appeal as the same has been rendered infructuous.

2. In view of the above, the present appeal is dismissed as having

been rendered infructuous.

3. All pending application(s), if any, shall stand dismissed.

(SUDHIR SINGH) JUDGE

(HARSH BUNGER) JUDGE 19.03.2024 Himani

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

authenticity of this document/judgment