Vinod Kumar And Ors vs Thakardwara Panjbri
2022 Latest Caselaw 6081 P&H

117
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                 CHANDIGARH


                                             CR No.2082 of 2022 (O&M)
                                             DATE OF DECISION : 04.07.2022



Vinod Kumar and Others                                         .....Petitioners

                                          versus

Thakardwara Panjbri Barnala                                    .....Respondent



CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



Present :     Mr. D.S. Bhinder, Advocate for the petitioners

              Mr. Rajbir Singh Attri, Advocate for the respondent

                            ..

ALKA SARIN, J. (Oral):

CM-6888-CII-2022

This is an application on behalf of the respondent for

preponement of the date of hearing in the main case from 20.07.2022 to an

early date.

Notice of the application.

Mr. D.S. Bhinder, Advocate, who is present in Court, accepts

notice on behalf of the non-applicant/petitioners.

Learned counsel for the parties are ad idem that the date may be

preponed and the matter be taken on board today itself.

With the consent of the learned counsel, the main case is taken

on board today itself.

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CM disposed off.

CR No.2082 of 2022

On 23.05.2022, the following order was passed :

"The limited argument of the learned counsel for the petitioners is that Regular Second Appeal No.1255 of 2019 was dismissed by this Court on 07.12.2021 and that the order is neither available on the website of the High Court nor a certified copy, which was applied on 25.03.2022, has been supplied. It is further the contention that without a copy of the judgment and decree, warrants of possession have been issued by the Courts below.

Notice of motion returnable 20.07.2022. Dispossession shall remain stayed till the next date of hearing."

Learned counsel for the parties are ad idem that the order has

now been uploaded on the website and the certified copy has also been

supplied to the petitioners.

In view of the above, the present revision petition is rendered

infructuous.

Dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.

04.07.2022                                                 (ALKA SARIN)
parkash                                                       JUDGE

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

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