Punjab-Haryana High Court
Parmeshwar Dixit vs Satnam Singh on 18 April, 2024
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
Neutral Citation No:=2024:PHHC:051975
287
2024:PHHC:051975
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.101 of 2020
Date of Decision: 18.04.2024
Parmeshwar Dixit
.....Revisionist-Petitioner.
Versus
Satnam Singh
.....Respondent.
CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
*****
Present:- None for the revisionist-petitioner.
MEENAKSHI I. MEHTA, J.(Oral)
Despite the present matter having been taken up twice since morning, none has put in appearance in the Court to represent the petitioner. On 12.07.2023 also, the petitioner had remained unrepresented.
2. At this stage, the Court Master, attached to this Court, has checked the status of Civil Suit No.46787 of 2013 titled as 'Parmeshwar Dixit Vs. Satnam Singh', wherein the impugned order Annexure P-5 had been passed, on the relevant Portal and has taken the print-out of the judgment passed by learned Civil Judge (Junior Division), Ludhiana therein and the same has been placed on the record.
3. In view of the above-discussed facts and circumstances, it becomes explicit that the afore-referred Suit, out of which the instant revision- petition has arisen, has already been decided by the trial Court and it being so, the revision-petition in hand has been rendered infructuous. Resultantly, the same stands disposed of accordingly.
(MEENAKSHI I. MEHTA)
April 18, 2024 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
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