Punjab-Haryana High Court
Amarjit Singh vs Manjit Kaur on 20 May, 2010
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.M. No. 13500-CII of 2010 in
C.R. No.1280 of 2010
Date of decision:- 20.5.2010
Amarjit Singh ...Petitioner
Versus
Manjit Kaur ...Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether Reporters of 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:- None.
RAKESH KUMAR GARG J.(Oral)
Earlier the time was extended as sought by the Presiding Officer of the Court. Again extension has been sought.
In view of the earlier extension sought, there is no justification for again extending the time. However, in the interest of justice, it is directed that this case be disposed of by the trial Court on or before 15.6.2010.
Disposed of.
May 20, 2010 (Rakesh Kumar Garg) vj Judge