Indrawati And Ors vs Vikas And Anr
2021 Latest Caselaw 631 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH.

(118)                             CR-283-2021
                                  Date of Decision: February 16, 2021

Indrawati and others                                          .. Petitioners

                                  Versus

Vikas and another                                            .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Yogesh Kumar Saini, Advocate, for the petitioners.

HARSIMRAN SINGH SETHI, J.(ORAL)

Learned counsel for the petitioners while addressing arguments

has only raised apprehension that while deciding the present application,

certain observations have been made on the merits of the case which are

likely to hamper the case of the petitioners when ultimately argued for final

decision.

This apprehension is not at all correct keeping in view the

paragraph 12 of the judgment where the Court has already said that anything

expressed in this order shall not be construed as an expression of opinion on

the merits of the case.

That being so apprehension of the petitioners is totally

unfounded. Faced with this, learned counsel for the petitioners submits that

he does not wish to press this petition any further.

In view of the above, the present petition is disposed of having

been not pressed.

                                                (HARSIMRAN SINGH SETHI)
February 16, 2021                                      JUDGE
harsha

             Whether speaking/reasoned:           Yes/No
             Whether reportable:                  Yes/No




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