Narinderpal Singh vs Tek Chand
2022 Latest Caselaw 17004 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            243                                              CR No.213 of 2018
                                                                             Date of Decision : 15.12.2022


                            Narinderpal Singh                                                  ....Petitioner

                                                               VERSUS

                            Tek Chand                                                        ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Sanjay Kumar Gupta, Advocate for the petitioner.

                                         Mr. Peeush Gagneja, Advocate for respondent no.1.

                            ALKA SARIN, J. (Oral)

After arguing for some time, learned counsel for the petitioner

seeks permission to withdraw the present revision petition with liberty to

make a statement before the Trial Court at the time of final arguments qua

relinquishment of his claim of specific performance, which shall be dealt

with by the Court concerned in accordance with law.

Permitted to do so.

Dismissed as withdrawn with liberty aforesaid. Pending

applications, if any, also stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2022.12.16 09:28 I attest to the accuracy and integrity of this order/judgment. Chandigarh