Punjab-Haryana High Court
Karamjit Kaur vs Amandeep Singh on 5 August, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.3892 of 2013 (O&M)
Date of decision: 05.08.2013
Karamjit Kaur
....Petitioner
Versus
Amandeep Singh
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. Vivek K. Thakur, Advocate, for the petitioner.
*****
PARAMJEET SINGH, J. (ORAL)
Learned counsel for the petitioner wants to withdraw this petition with liberty to file fresh one as and when the petitioner comes to India.
Dismissed as withdrawn with the aforesaid liberty.
(Paramjeet Singh) Judge August 05, 2013 R.S. Singh Ravinder 2013.08.06 16:00 I attest to the accuracy and integrity of this document Chandigarh