Himachal Pradesh High Court
Smt. Anu Kakkar vs Smt. Gurinder Kakkar on 8 January, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA Cr.MMO No. 200 of 2014 Date of decision: 08.01.2015 .
Smt. Anu Kakkar ...Petitioner Versus Smt. Gurinder Kakkar ...Respondent Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1No For the Petitioner: Mr.Vivek Sharma, Advocate.
For the Respondent:
r to Mr.H.S. Upadhaya, Advocate.
Tarlok Singh Chauhan J. (Oral).
It is jointly represented by the learned counsel for the parties that the parties to the present petition have arrived at a compromise and the same would be filed in the Court of learned District Judge, Shimla. In this view of the matter, the petitioner does not want to pursue the present petition and the same is dismissed as having been withdrawn.
(Tarlok Singh Cuauhan), Judge.
8th January, 2014 (KRS) Whether the reporters of the local papers may be allowed to see the Judgment?::: Downloaded on - 15/04/2017 17:30:52 :::HCHP