Punjab-Haryana High Court
Hem Lata vs Santosh Kumar on 9 March, 2015
Author: K. Kannan
Bench: K. Kannan
THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No. 1362 of 2013 (O&M)
Date of decision: March 9, 2015
Hem Lata
...Petitioner
Versus
Santosh Kumar
...Respondent
CORAM:- HON'BLE MR. JUSTICE K. KANNAN
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: Mr. VK Kaushal, Advocate,
for the petitioner.
Mr. Vaibhav Narang, Advocate,
for the respondent.
K. KANNAN, J. (Oral)
The counsel for the petitioner states that this revision petition has been rendered infructuous.
Dismissed as having become infructuous.
March 9, 2015 (K.KANNAN)
prem JUDGE
PREM SINGH
2015.03.10 10:33
I attest to the accuracy and
integrity of this document