Dharambir vs Gram Panchayat
2022 Latest Caselaw 16271 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                  CR-5770-2022 (O&M)
                                  Date of decision: 08.12.2022

Dharambir
                                                                   ...Petitioner
                    Versus

Gram Panchayat, Village Atohan

                                                                  ...Respondent

CORAM: HON'BLE MR.JUSTICE H.S. MADAAN

Present:      Mr. Bikram Chaudhary, Advocate for the petitioner.

                                  *****

H.S. MADAAN, J. (Oral)

At the very outset, learned counsel for the petitioner states

that in view of the judgment passed by the Apex Court in case Srihari

Hanumandas Totala Vs. Hemant Vithal Kamat & Ors., 2021(3) RCR

(Civil) 768, wherein it has been observed that res judicata is not a ground

to reject a plaint under Order 7 Rule 11(d) CPC, he does not want to

proceed further with the present revision petition and he be permitted to

withdraw the same.

Dismissed as withdrawn.

08.12.2022                                            (H.S. MADAAN)
sumit.k                                                   JUDGE


              Whether speaking/reasoned :       Yes          No
              Whether Reportable :              Yes          No




                                  1 of 1