Punjab-Haryana High Court
Rajwinder Kaur Wife Of Gurmukh Singh D/O ... vs Gurmukh Singh Son Of Jagir Singh R/O ... on 31 October, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
TA No.230 of 2012(O&M)
Date of Decision: 31.10.2012
Rajwinder Kaur wife of Gurmukh Singh d/o Bikker Singh r/o
Village Saicha, PS Sultanpur Lodhi, District Kapurthala.
... Petitioner
Versus
Gurmukh Singh son of Jagir Singh r/o Village Ajram, Near
Primary School, Ajrham, PS Bullewal, District Hoshiarpur.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. AS Khinda, Advocate
for the petitioner.
None for the respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
The counsel says that the matter has been settled between the parties and the transfer application has since become infructuous.
Disposed of as having become infructuous.
31st October, 2012 ( K. KANNAN ) Rajan JUDGE