Punjab-Haryana High Court
Gurdial Singh vs Geeta Vishambu And Ors on 20 July, 2015
Author: Kuldip Singh
Bench: Kuldip Singh
259 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.984 of 2015 (O&M)
Date of Decision: July 20, 2015
Gurdial Singh .... Appellant
vs.
Smt. Geeta Vishambu and others .... Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. G.S. Nagra, Advocate for the appellant.
Mr. Vijay Sharma, Advocate for respondent No.2.
1.Whether Reporters of Local Newspapers 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?
Kuldip Singh J.(Oral)
Learned counsel for the appellant states that the present appeal has become infructuous on account of reelection. Accordingly, he wishes to withdraw the same.
Dismissed as withdrawn.
(KULDIP SINGH)
July 20, 2015 JUDGE
sarita
SARITA RANI
2015.07.21 15:09
I attest to the accuracy and
authenticity of this document
Chandigarh