Punjab-Haryana High Court
Kamal Yadav vs Jyoti Yadav on 17 December, 2019
Bench: Rajan Gupta, Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
216 FAO-3616-2018 (O&M)
Date of Decision: 17.12.2019
Kamal Yadav
...Appellant
Versus
Jyoti Yadav
...Respondent
CORAM:- HON'BLE MR. JUSTICE RAJAN GUPTA.
HON'BLE MR. JUSTICE KARAMJIT SINGH.
Present: Ms. Sonu Jain, Advocate for
Mr. H.S. Oberoi, Advocate for the appellant.
Mr. Sudhir Kumar, Advocate for the respondent.
***
RAJAN GUPTA, J. (Oral)
Report has been received from the Principal District Judge, Family Court, Gurugram, according to which, no order or restoration has been passed till date. The present appeal has, thus, been rendered infructuous.
In view of above, learned counsel for the appellant submits that she may be allowed to withdraw the present appeal.
Dismissed as withdrawn.
(RAJAN GUPTA)
JUDGE
December 17, 2019 (KARAMJIT SINGH)
gbs JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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