Shakuntla vs Pushpa
2024 Latest Caselaw 17840 P&H

Punjab-Haryana High Court

Shakuntla vs Pushpa on 24 September, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                  Neutral Citation No:=2024:PHHC:126371




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


123                                       CR-1109-2024 (O&M)
                                          Date of decision: 24.09.2024

Shakuntla
                                                                  ...Petitioner

                    Versus

Pushpa
                                                                 ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:      Mr. Devinder Singh, Advocate for the petitioner.

                                 *****

VIKAS SURI, J. (Oral)

1. At the very outset, learned counsel for the petitioner submits

that suit from which the present proceedings emanate stands dismissed

with costs vide judgment and decree dated 8.08.2024. In view of the

above, the present petition has been rendered infructuous and it is, thus,

prayed that the same be disposed of as such.

2. Disposed of as having been rendered infructuous.

                                                      (VIKAS SURI)
 September 24, 2024                                      JUDGE
 sumit.k


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




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