Punjab-Haryana High Court
Vineet Gupta vs Mukta Agarwal on 1 December, 2018
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR No.8160 of 2018
Date of Decision:01.12.2018
Vineet Gupta
...Petitioner
Versus
Mukta Agarwal
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr.Alok Kumar Jain, Advocate for the petitioner.
Mr.S.D.Singh, Advocate,
Ms.Shweta Sinha, Advocate and
Mr.Vaibhav Goel, Advocate for the caveator-respondent.
ANIL KSHETARPAL, J.
After arguing the case at length and realising the difficulty in persuading the Court, learned counsel for the petitioner seeks permission of the court to withdraw the revision petition with liberty to take objections with regard to territorial jurisdiction which shall be decided by the Court, while adjudicating upon the main petition.
Dismissed as withdrawn with the aforementioned liberty. However, keeping in view the fact that custody of two minor girls are in dispute, it is directed that the learned family court would make sincere attempt to dispose of the main petition itself within a period of nine months positively. The learned family court shall be at liberty to proceed with the matter irrespective of the fact that whether the parties cooperate or not.
01.12.2018 (ANIL KSHETARPAL)
mks JUDGE
Whether speaking/reasoned: Yes/No
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