Punjab-Haryana High Court
Vinay Kumari Alias Simmi Wife Of Ram ... vs Ram Sarup Son Of Pershotam Lal on 11 July, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Transfer Application No.16 of 2012 (O&M)
Date of decision:11.07.2012
Vinay Kumari alias Simmi wife of Ram Sarup daughter of Tilak Raj,
resident of Tanda Churian, Tehsil Mukerian, District Hoshiarpur.
...Petitioner
versus
Ram Sarup son of Pershotam Lal, resident of Bombial, Tehsil and
District Pathankot.
....Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: None.
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1. Whether reporters of local papers may be allowed to see the
judgment ? No.
2. To be referred to the reporters or not ? No.
3. Whether the judgment should be reported in the digest ? No.
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K.Kannan, J. (Oral)
Parties are reported to have settled the matter before the Mediation Centre and the memorandum of compromise has been forwarded with the signatures of the respective parties and the relatives. The compromise is taken on record and the transfer application is dismissed as having become infructuous.
(K.KANNAN) JUDGE 11.07.2012 sanjeev