Punjab-Haryana High Court
Anju Arora vs Jyoti Arora And Anr on 19 December, 2016
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
223
COCP No. 2453 of 2016
Date of Decision: December 19, 2016
Anju Arora
...Petitioner
Versus
Jyoti Arora & another
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Shubhankar Baweja, Advocate
for the petitioner.
Mr. Sanjeev Sharma, Advocate
for the respondents.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
Petitioner-Anju Arora and respondent No.1-Jyoti Arora have met in Court. The matter, therefore, does not call for any further orders by this Court.
The contempt proceedings initiated are hereby dropped. Rule issued to the respondents stands discharged.
( AUGUSTINE GEORGE MASIH )
December 19, 2016 JUDGE
Harish
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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