Punjab-Haryana High Court
Smt.Anita And Others vs Vijender Son Of Dhup Singh on 30 September, 2010
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Revision No.2190 of 2010
Date of Decision:-30.9.2010
Smt.Anita and others ...Petitioners
Versus
Vijender son of Dhup Singh ...Respondent
CORAM: HON'BLE MR.JUSTICE MEHINDER SINGH SULLAR
Present:- Mr.Amit Singla Advocate for the petitioners.
Mehinder Singh Sullar, J. (Oral)
After arguing for some time, the learned counsel intends to withdraw the present petition to enable the petitioners to avail appropriate remedy under Family Courts Act.
2. In this view of the matter, the present petition is directed to be dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar) 30.9.2010 Judge AS