Punjab-Haryana High Court
Meenakshi Goyal Wife Of Sh. Rajesh Goyal ... vs Rajesh Goyal Son Of Sh. Satya Narain ... on 5 December, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.515 of 2012(O&M)
Date of Decision: 05.12.2012
Meenakshi Goyal wife of Sh. Rajesh Goyal and daughter of Sh.
Anand Parkash Singhal, Resident of Tilla Mohalla, Jhajjar,
District Jhajjar.
... Petitioner
Versus
Rajesh Goyal son of Sh. Satya Narain Goyal, resident of behind
Geeta Bhawan Ashram, Charkhi Dadri, Tehsil Charkhi Dadri,
District Bhiwani.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Chanderhas Yadav, Advocate
for the petitioner.
Mr. Ajay Kumar Kansal, Advocate,
for the respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
1. The counsel for the respondent states that there has been a compromise between the parties and he has made the payment of `8,00,000/- to the wife towards his settlement of claims. The counsel for the petitioner is present but he has no instruction whether any amount has been received by the party.
2. The petition is dismissed with liberty to approach this Court if the representation of the respondent is not correct and the matter would still require fresh consideration.
5th December, 2012 ( K. KANNAN ) Rajan JUDGE