Punjab-Haryana High Court
Ashim Sethi vs Meena Sethi on 17 September, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.5263 of 2012
Date of Decision: 17.09.2013
Ashim Sethi
.... Petitioner
Versus
Meena Sethi
... 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. Satpal Dhamija, Advocate,
for Mr. Ashwani Talwar, Advocate,
for the petitioner.
Mr. Vivek Suri, Advocate,
for the respondent.
Paramjeet Singh, J.(Oral)
Learned counsel for the respondent states that since divorce petition under Section 13 of the Hindu Marriage Act has been decided by the trial Court on 28.05.2013, the instant petition has become infructuous.
Dismissed as infructuous.
In case the said statement is found to be incorrect, the petitioner will be at liberty to move appropriate application.
September 17, 2013 [ Paramjeet Singh ]
parveen kumar Judge
Kumar Parveen
2013.09.18 15:51
I attest to the accuracy and
integrity of this document
High Court, Chandigarh