Punjab-Haryana High Court
Manjit Kaur And Another vs Kulwinder Kaur And Another on 29 November, 2010
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-14185 of 2008 (O&M)
Date of decision : 29.11.2010
Manjit Kaur and another
...Petitioners
versus
Kulwinder Kaur and another
...Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. Padam Kant Dwivedi, Advocate
for the petitioners.
Mr. Gurcharan Dass, Advocate
for respondent No.1.
Mr. Shilesh Gupta, D.A.G., Punjab
for respondent No.2-State.
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Mehinder Singh Sullar, J. (Oral)
After arguing the matter for some time, learned counsel intends to withdraw the instant petition to enable the petitioners to raise all the points involved in this petition at the appropriate stage of trial.
Dismissed as withdrawn with the aforesaid liberty.
(Mehinder Singh Sullar)
November 29, 2010 Judge
naresh.k