JASVIR KAUR Vs. R L KALSIA

LAWS(P&H)-2006-3-370

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 31,2006

JASVIR KAUR Appellant

VERSUS

R.L.KALSIA Respondents

- (1.) LEARNED State counsel states that the instant contempt petition does not survive for consideration. Accordingly, the same is dismissed.;