Punjab-Haryana High Court
Vipan vs Kavita Kumari on 4 August, 2017
Author: Jaishree Thakur
Bench: Jaishree Thakur
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRR(F)-399-2016 (O&M)
Date of decision: 04.08.2017
Vipan ...Petitioner
Versus
Kavita Kumari ...Respondent
CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR
Present:- Mr. Ajay Kumar Gupta, Advocate,
for the petitioner.
Mr. Sudhanshu Makkar, Advocate,
for the respondent.
JAISHREE THAKUR, J. (Oral)
Counsel for the petitioner submits that the matter has been rendered infructuous and he does not press the petition.
Dismissed as infructuous.
August 04, 2017 (JAISHREE THAKUR)
Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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