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Judgment
7 paragraphs · 103 words
Gurvinder Singh Gill, J
CRM-W-197-2021
Learned counsel representing respondent No.4 namely Gurwinder Singh submits that since he as well as his wife i.e. petitioner No.2 namely Sukhman Kaur are presently residing together in their matrimonial home, he does not wish to pursue with the instant application and may be permitted to withdraw the application.
In view of the aforesaid request, the present application is dismissed as withdrawn.
CRWP-10241-2020
There is no representation on behalf of the petitioners. Even on the last date none had appeared on behalf of the petitioners.
In view of the aforestated position, the instant petition is dismissed for non-prosecution.