Punjab-Haryana High Court
Smt. Vijay Laxmi vs Harish Chand Khanna And Others on 15 May, 2012
Bench: Satish Kumar Mittal, T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
F.A.O. No. 951 of 1992
Date of Decision: 15.05.2012
Smt. Vijay Laxmi
.........Appellant
Versus
Harish Chand Khanna and others
......Respondents
CORAM: HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S.MANN
Present: Mr. P.S. Saini, Advocate
for the appellant.
SATISH KUMAR MITTAL, J (Oral)
Learned counsel for the appellant states that in view of the fact that minor child has attained majority and at present he is more than 32 years of age, therefore, this appeal which has arisen from the decision dated 9.3.1992 passed by the Guardian Judge, Hoshiarpur, has become infructuous.
Ordered accordingly.
(SATISH KUMAR MITTAL) JUDGE (T.P.S. MANN) JUDGE 15.05.2012 reema