Punjab-Haryana High Court
Narinder Kumar vs Nisha Rani on 26 July, 2017
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
101 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CR No. 7647 of 2016
Date of Decision: 26.07.2017
NARINDER KUMAR
-PETITIONER
VS
NISHA RANI
-RESPONDENT
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Vikas Lochab, Advocate for
Mr. Ravi Chadda, Advocate
for the petitioner.
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RAJ MOHAN SINGH, J. (ORAL)
Learned proxy counsel submitted that he has instructions to withdraw this revision petition as the parties have amicably resolved their differences.
Without making any observation regarding validity of compromise, dismissed as withdrawn. 26.07.2017 (RAJ MOHAN SINGH) jyoti Y. JUDGE 1 of 1 ::: Downloaded on - 30-07-2017 19:10:27 :::