Punjab-Haryana High Court
Jaswinder Kaur vs Sukhwinder Kaur on 29 September, 2014
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO No. 3776 of 2003
Date of Decision: 29.9.2014
Jaswinder Kaur
....Appellant.
Versus
Sukhwinder Kaur
...Respondent.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
HON'BLE MRS. JUSTICE RAJ RAHUL GARG.
PRESENT: None.
AJAY KUMAR MITTAL, J.
1. This appeal arises out of the order dated 29.7.2003 passed by the trial court in an application filed under the Guardian and Wards Act, 1890 for the custody of minor daughter, namely, Karamjit Kaur who was aged about 7 years at the time of filing of the application, i.e. 25.9.2000.
2. Aforesaid Karamjit Kaur is now major and therefore, the present appeal has become infructuous and is disposed of as such.
(AJAY KUMAR MITTAL)
JUDGE
September 29, 2014 (RAJ RAHUL GARG)
gbs JUDGE
GURBACHAN SINGH
2014.10.06 16:27
I attest to the accuracy and
authenticity of this document
High Court Chandigarh