Punjab-Haryana High Court
Gurpreet Singh vs Maninder Pal Kaur And Another on 21 December, 2012
Author: T.P.S. Mann
Bench: T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision 6615 of 2012
Date of Decision : December 21, 2012
Gurpreet Singh
....Petitioner
Versus
Maninder Pal Kaur and another
.....Respondents
CORAM : HON'BLE MR. JUSTICE T.P.S. MANN
Present : Mr. Sanjay Tangri, Advocate
for the petitioner.
Mr. Naveen Sharma, Advocate
for the respondents.
T.P.S. MANN, J.(Oral)
Learned counsel for the petitioner states that the present petition has been rendered infructuous as the petition filed by the petitioner under Section 13 of the Hindu Marriage Act has been dismissed by the lower Court on account of non- payment of arrears of maintenance amount.
Dismissed as infructuous.
( T.P.S. MANN )
December 21, 2012 JUDGE
ajay-1