Murari Lal vs Hargopal Dass Prashar
2022 Latest Caselaw 17003 P&H

                            312-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-5757-2019 (O&M)
                                                                             Date of decision : 15.12.2022


                            Murari Lal                                                        ... Petitioner(s)

                                                                 Versus

                            Hargopal Dass Prashar                                           ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Amit Dhawan, Advocate for the petitioner.

                                            Mr. Yagyaag Ajay, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous inasmuch as the main

suit itself stands decided.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            15.12.2022                                        ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2022.12.16 12:11 I attest to the accuracy and integrity of this order/judgment. Chandigarh