Punjab-Haryana High Court
Minakashi Kapoor vs Rajesh Kapoor And Another on 31 July, 2014
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA,
AT CHANDIGARH
540
CR No.1161 of 2006
Decided on : 31.07.2014
Minakashi Kapoor
... Petitioner
Versus
Rajesh Kapoor and another
... Respondents
CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present : Mr.R.K.Arora, Advocate
for the petitioner.
Rakesh Kumar Jain, J.
Learned counsel for the petitioner submits that this case pertain to custody of minor who has attained the majority. Now, the matter has been settled between the parties, therefore, this revision petition has become infructuous.
Dismissed as infructuous.
[ Rakesh Kumar Jain ] Judge 31.07.2014 sd