Punjab-Haryana High Court
Smt. Baby @ Tara Wife Of Surender Saini ... vs Surinder Saini Son Of Shri Balbir Saini on 9 November, 2010
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
F.A.O No.133-M of 2001
Date of Decision.09.11.2010
Smt. Baby @ Tara wife of Surender Saini presently residing at House
No.1229, Ward No.3, Gali No.5, Rajiv Nagar, Gurgaon Tehsil and
District Gurgaon.
......Appellant
Versus
Surinder Saini son of Shri Balbir Saini, resident of village and P.O.
Atali, Near Govt. Girls School, Tehsil Ballabgarh, District Faridabad
......Respondents
Present: Mr. G.K. Chawla, Advocate
for the appellant.
None for the respondents.
CORAM: HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the appellant seeks for permission to withdraw the appeal.
2. The appeal is dismissed as withdrawn on the basis of such representation.
(K. KANNAN) JUDGE November 09, 2010 Pankaj*