Punjab-Haryana High Court
Rajinder Kumar vs Satya Devi on 26 May, 2016
FAO-M-104 of 2015 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO-M-104 of 2015 (O&M)
DATE OF DECISION :- May 26, 2016
Rajinder Kumar ...Appellant
Versus
Satya Devi ...Respondent
CORAM: HON'BLE MR.JUSTICE M.JEYAPAUL
HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:- Mr. Ashok Kumar Khubbar, Advocate for the appellant.
Mr. Manoj Kumar Pundir, Advocate for the respondent.
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M.JEYAPAUL, J.
FAO-M-104 of 2015 Counsel appearing on either side submitted that the matter was compromised between the parties with the intervention of the family members and the relatives and as a result of which the appellant and respondent had started living together as husband and wife. An affidavit to that effect sworn to by the appellant is also placed on record.
In view of the above development in this case, the counsel appearing for the appellant seeks permission to withdraw the appeal.
Permission is granted. The appeal stands dismissed as 1 of 2 ::: Downloaded on - 31-05-2016 00:06:32 ::: FAO-M-104 of 2015 (O&M) 2 withdrawn.
CMM-195-2015 The main appeal has been dismissed as withdrawn. Therefore, the present application is dismissed as infructuous.
(M. JEYAPAUL) JUDGE (RAJ MOHAN SINGH) JUDGE May 26, 2016 p.singh 2 of 2 ::: Downloaded on - 31-05-2016 00:06:33 :::