Punjab-Haryana High Court
Manmohan Singh vs Rajinder Kaur on 1 April, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
226
CR No.4918 of 2017(O&M)
Date of Order: 01.04.2022
Manmohan Singh ..Petitioner
Versus
Rajinder Kaur ..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Sandeep Kumar, Advocate
for the petitioner.
Mr. Raman Goklaney, Advocate
for the respondent.
ANIL KSHETARPAL, J(Oral)
The learned counsel representing the petitioner submits that the petitioner has expired and therefore, the present revision petition has been rendered infructuous and be disposed of as such.
Ordered accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
April 01, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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