MONICA PHALSWAL Vs. RAMESH KUMAR & OTHERS
LAWS(P&H)-2016-10-38
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 05,2016

Monica Phalswal Appellant
VERSUS
Ramesh Kumar And Others Respondents

JUDGEMENT

A. B. Chaudhari, J. - (1.) Rule heard forthwith with the consent of counsel for the parties.
(2.) Perused the impugned orders.
(3.) This is dispute between husband and wife. The wife is petitioner in this matter. Counsel for the respondent-husband makes a statement that by this time the dispute between the parties has been completely settled.;


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