Punjab-Haryana High Court
Malika Arora vs Dr. Deepak Verma on 8 September, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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T.A. No.223 of 2010 (O&M) Date of Decision:08.09.2010 Malika Arora .....Applicant Vs. Dr. Deepak Verma .....Respondent CORAM:- HON'BLE MR. JUSTICE RAJESH BINDAL Present:- Mr. Gagneshwar Walia, Advocate for the applicant.
Mr. Saurav Kaushik, Advocate for the respondent.
**** Learned counsel for the respondent submitted that the respondent is in process of withdrawal of the application filed by him under Section 9 of the Hindu Marriage Act, 1955, transfer of which has been sought from Patiala to Chandigarh by the applicant- wife in the present application.
In view of the aforesaid stand of the learned counsel for the respondent, the present petition has been rendered infructuous and disposed of as such.
September 08, 2010 ( RAJESH BINDAL ) renu JUDGE