Punjab-Haryana High Court
Smt. Mohinder Kaur vs General Public on 21 August, 2013
Author: Satish Kumar Mittal
Bench: Satish Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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F.A.O. No.3242 of 2013
Date of Decision: 21.08.2013
Smt. Mohinder Kaur ..... Appellant
Versus
General Public ..... Respondent
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present: Mr. Vipin Mahajan, Advocate,
for the appellant.
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SATISH KUMAR MITTAL, J. (ORAL)
The present appeal has been filed against the order dated 22.02.2013 passed by the Guardian Judge, Gurdaspur, whereby petition under Section 8 of The Guardian and Wards Act, 1890, moved by the grandmother (herein appellant) for permission to sell the property of the minors, has been rejected on the ground that parents of the minor have not been impleaded as party. It has also not been mentioned in the petition that the parents of the minors are unable to take care of them.
In view of the aforesaid, learned counsel for the appellant wants to withdraw the present appeal.
Dismissed as withdrawn.
(SATISH KUMAR MITTAL) JUDGE (MAHAVIR S. CHAUHAN) JUDGE 21.08.2013 adhikari