Punjab-Haryana High Court
Ravinder Kaur vs Manjeet Singh And Another on 23 July, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 2686 of 2008 (O&M)
Date of decision: July 23, 2009
Ravinder Kaur
.. Petitioner
Vs.
Manjeet Singh and another
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Rajan Bansal, Advocate for the petitioner.
Mr. H.K. Arora, Advocate for the respondents.
A.N. Jindal, J The petition is dismissed with liberty to the petitioner to argue the statutory provisions of law as contained in the Domestic Violence Act, 2006 for claiming her protection thereunder, at the time of arguments.
July 23, 2009 (A.N. Jindal) deepak Judge