Punjab-Haryana High Court
Rajwant Singh Sandhu Alias Rajwant ... vs Nardev Singh And Another on 22 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:054280
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
118 CM-5488-CII-2024 in/and
CR No.1559 of 2024 (O&M)
Date of Decision : 22.04.2024
Rajwant Singh Sandhu alias Rajwant Singh and Another ....Petitioners
VERSUS
Nardev Singh and Another ....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. P.K.S. Phoolka, Advocate for the petitioners.
ALKA SARIN, J. (Oral)
CM-5488-CII-2024
1. This is an application under Section 151 of the Code of Civil Procedure, 1908 for preponing the date of hearing in the main case (CR- 1559-2024) from 25.07.2024 to an early date.
2. For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicant-petitioners, the main revision petition is taken on Board today itself. CM stands disposed off. CR-1559-2024 (O&M)
3. At the outset, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to the petitioners to avail their remedies as available in law. Permitted to do so.
4. Dismissed as withdrawn with the liberty aforesaid. Pending applications, if any, also stand disposed off.
( ALKA SARIN ) 22.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2024.04.23 08:55 I attest to the accuracy and integrity of this order/judgment Chandigarh