Punjab-Haryana High Court
Raj Rani vs Rishipal Singh on 1 November, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.2377 of 2012 (O&M)
Decided on : 01-11-2012
Raj Rani
....Petitioner(s)
VERSUS
Rishipal Singh
....Respondent
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER Present:- Mr. S.S.Salar, Advocate for the petitioner.
Mr. Sandeep Khunger, Advocate for the respondent MAHESH GROVER, J Learned counsel for the petitioner states that his grievance has been redressed and draw of lots held.
In view of above, he states that he does not intend to press the instant petition and the same may be disposed of as such.
Ordered accordingly.
Needless to say that the consequential process shall be carried out by the respondents as expeditiously as possible, preferably within a period of three weeks from today.
November 1, 2012 (Mahesh Grover) rekha Judge