Punjab-Haryana High Court
Jagpal Kaur Sangha vs Jaswinder Kaur Sangha And Another on 18 December, 2018
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
113
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CR No.9259 of 2018
Date of Decision: 18.12.2018
Jagpal Kaur
Petitioner
Versus
Jaswinder Kaur Sangha and another
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Amit Kumar Jain, Advocate
for the petitioner.
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AVNEESH JHINGAN, J (Oral):
After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to take legal remedies for clubbing of both the suits.
Dismissed as withdrawn, with liberty to the petitioner to avail remedies available as per law.
[AVNEESH JHINGAN] JUDGE December 18th, 2018 pankaj baweja
1. Whether speaking/ reasoned : Yes/ No
2. Whether reportable : Yes/ No 1 of 1 ::: Downloaded on - 26-12-2018 03:27:20 :::