Punjab-Haryana High Court
Harjinder Kaur vs Ravinder Singh & Anr on 22 December, 2025
Author: Archana Puri
Bench: Archana Puri
IN THE COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Sr. No.162-1
CM-16121-C-2025 IN/AND
RSA-335-2013 (O&M)
Date of Decision: 22.12.2025
HARJINDER KAUR
....Appellant
Versus
RAVINDER SINGH & ANR.
....Respondents
CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI
Present: Mr. V.K. Sandhir, Advocate
for the applicant/appellant.
Mr. Anil Chawla, Advocate
for the respondents.
*****
ARCHANA PURI, J. (Oral)
The present application i.e. CM-16121-C-2025 has been filed for withdrawal of the main appeal bearing No.RSA-335-2013, titled as 'Harjinder Kaur Vs. Ravinder Singh and Another'.
In view of the averments made in the application, the same is allowed and the main case is taken up for hearing, today itself. RSA-335-2013 Consequently, the appeal is hereby dismissed as withdrawn.
(ARCHANA PURI) JUDGE 22.12.2025 Preeti S. Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 24-12-2025 03:31:17 :::