Punjab-Haryana High Court
Parvinder Kaur @ Rajinder Pal Kaur vs Kuldip Singh And Others on 23 March, 2010
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
Crl. Rev.No.573 of 2002 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Revision No.573 of 2002 (O&M)
Date of Decision: 23 - 3 - 2010
Parvinder Kaur @ Rajinder Pal Kaur ....Petitioner
v.
Kuldip Singh and others ....Respondents
CORAM: HON'BLE MR.JUSTICE KANWALJIT SINGH AHLUWALIA
***
Present: Mr.H.R.Bhardwaj, Advocate for
Mr.R.K.Battas, Advocate along with
Parvinder Kaur petitioner and Kirandeep Kaur.
Mr.Mehardeep Singh, DAG, Punjab.
Mrs.Baljit K. Mann, Advocate along with
Kuldip Singh and Karnail Singh respondents.
***
KANWALJIT SINGH AHLUWALIA, J. (ORAL)
Counsel for the parties are in agreement that in terms of the statements made by the parties before this Court on 24.4.2008, 7.5.2008 and 8.5.2008, both civil suit preferred by Karnail Singh and the F.A.O. filed against the order granting decree of divorce to Kuldip Singh have been withdrawn. Kirandeep Kaur has also withdrawn the civil suit filed for grant of maintenance. They have also agreed that 3 killas of land shall accrue to Parvinder Kaur @ Rajinder Pal Kaur in terms of the settlement arrived at in civil suit filed by Karnail Singh.
Crl. Rev.No.573 of 2002 [2]
In these circumstances, Manager, State Bank of Patiala, High Court Branch is directed to release Rs.2 lacs to Parvinder Kaur @ Rajinder Pal Kaur and shall keep Rs.One lac in the Fixed Deposit till the solemnisation of marriage of Kirandeep Kaur daughter of Malkiat Singh.
In view of the broad consensus arrived at between the parties, learned counsel for the petitioner prays that the present petition may be dismissed as withdrawn.
Ordered accordingly.
( KANWALJIT SINGH AHLUWALIA )
March 23, 2010 JUDGE
RC