Punjab-Haryana High Court
Mahinder Kaur vs Amarpreet Kaur Bajwa And Ors on 15 February, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:028241
269
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
COCP-1620-2021 (O&M)
Date of decision: 15.02.2023
Mahinder Kaur ...Petitioner
Versus
Amarpreet Kaur Bajwa and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- None for the petitioner.
Mr. Ajit Singh Natt, AAG, Punjab.
ARVIND SINGH SANGWAN, J. (Oral)
Learned State counsel, on the basis of the affidavit of the Civil Surgeon, Moda, which is on record, submits that by passing a speaking order, necessary compliance of the order of this Court has already been made.
In view of the above, the present petition is rendered infructuous.
Rule stands discharged.
The petitioner is granted liberty to challenge the said order in accordance with law, if so advised.
15.02.2023 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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