Punjab-Haryana High Court

Jasbir Kaur vs Harminder Singh on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:061541
                            112
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-1438-2024 (O&M)
                                                                             Date of decision : 03.05.2024


                            Jasbir Kaur                                                      ... Petitioner(s)

                                                                Versus

                            Harminder Singh                                                ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. Ishnoor Singh, Advocate for
                                          Mr. Divyam Singh, Advocate for the petitioner.


                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the present

revision petition has been rendered infructuous inasmuch as the main

petition filed under the Guardian and Wards Act, 1890 stands withdrawn.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.





                            03.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.