Punjab-Haryana High Court
Gurvinder Singh vs Jaswinder Kaur on 16 February, 2016
Bench: Rajive Bhalla, Lisa Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO-M-384-2014 (O&M)
Date of Decision: 16.02.2016
GURVINDER SINGH .....Appellant
Vs
JASWINDER KAUR .....Respondent
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA.
HON'BLE MRS. JUSTICE LISA GILL.
Present: Mr. K.S. Boparai, Advocate,
for the appellant.
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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?
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RAJIVE BHALLA, J.(Oral)
Counsel for the appellant states that the appeal has been rendered infructuous as parties have decided to part ways.
Counsel for the respondent is not present.
We find no reason to doubt the correctness of the statement made by counsel for the appellant and consequently dismiss the appeal as infructuous with liberty to seek revival, in case there is any error in the statement made by the learned counsel for the appellant.
[ RAJIVE BHALLA ] JUDGE [ LISA GILL] JUDGE February 16, 2016 Suresh Kumar SURESH KUMAR 2016.02.17 16:45 I attest to the accuracy and authenticity of this document