Punjab-Haryana High Court
Devender Singh vs Neeru on 11 December, 2017
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRR(F)- 216 of 2016 (O&M)
Date of decision: 11.12.2017
Devender Singh
...Petitioner(s)
Versus
Neeru
...Respondent(s)
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Shakti Kaushik, Advocate for
Mr. N.S. Bhardwaj, Advocate for the petitioner(s).
****
Jitendra Chauhan, J. (Oral)
Learned counsel appearing on behalf of the petitioner states that as the matter stands settled between the parties, therefore, he has instructions to withdraw the present petition.
Ordered accordingly.
11.12.2017 (JITENDRA CHAUHAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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