Punjab-Haryana High Court
Devender Aggarwal vs Mamta Aggarwal on 12 February, 2020
Bench: Daya Chaudhary, Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.6935 of 2018
Date of decision: 12.02.2020
Devender Aggarwal ..Appellant
Versus
Mamta Aggarwal ..Respondent
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Robin Dutt, Advocate
for the appellant.
Mr. Vishal Yadav, Advocate
for the respondent.
***
Daya Chaudhary, J. (Oral)
Learned counsel for the parties submit that the matter has been settled between the parties and a petition under Section 13-B of the Hindu Marriage Act, 1955 has been filed. Learned counsel for the appellant wants to withdraw this appeal.
In view of submission made by learned counsel for the parties, the present appeal is dismissed as withdrawn.
(DAYA CHAUDHARY)
JUDGE
12.02.2020 (MEENAKSHI I. MEHTA)
neetu JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
1 of 1
::: Downloaded on - 14-02-2020 01:23:36 :::