Punjab-Haryana High Court
Hemant Chaudhary vs Vidhu Chaudhary on 22 January, 2018
Author: Anita Chaudhry
Bench: Anita Chaudhry
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-24904 of 2017 (O&M)
Date of Decision: 22.1.2018
Hemant Chaudhary .....Petitioner
Versus
Vidhu Chaudhary ....Respondents
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Petitioner in person along with
Mr. Balram Singh, Advocate.
Respondent in person along with
Mr. Puneet Jindal, Senior Advocate with
Mr. Varun Goyal, Advocate.
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ANITA CHAUDHRY, J (ORAL)
After completing his arguments, when the Court was not inclined to allow the petition, counsel for the petitioner submits that since he had not filed the appeal, he would file an appeal and wants to withdraw the petition.
Dismissed as withdrawn.
(ANITA CHAUDHRY) JUDGE January 22, 2018 Gurpreet Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 26-01-2018 13:13:03 :::