Tara Singh @ Tara vs Dharam Pal And Ors
2022 Latest Caselaw 6087 P&H

CM No.7366-CII of 2022
CM No.7367-CII of 2022 in/and
Civil Revision No.8199 of 2019                           ...1...



           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

Sr.No.123
                                      CM No.7366-CII of 2022
                                      CM No.7367-CII of 2022 in/and
                                      Civil Revision No.8199 of 2019
                                      Date of Decision: 04th July, 2022.

Tara Singh @ Tara
                                                                   ...Petitioner
                                 Versus
Dharam Pal & Others
                                                                   ...Respondents


CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:       Mr. Vishal Munjal, Advocate,
               for the applicants-respondents No.1, 2 & 6.

                                      ****

MEENAKSHI I. MEHTA, J. (ORAL)

CM No.7366-CII of 2022

This application has been moved on behalf of the applicants-

respondents No.1, 2 & 6 for seeking pre-ponement of the date of hearing in

the main revision petition bearing CR No.8199 of 2019 from 04.08.2022 to

some earlier date.

Notice in the application.

Mr. Dhruv Gupta, Advocate has appeared on behalf of the non-

applicants-petitioners and he accepts the notice.

Heard.

Keeping in view the reasons as mentioned in the present

application, the same is allowed and the above-said main revision petition is

taken on the Board today itself.

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CM No.7366-CII of 2022 CM No.7367-CII of 2022 in/and Civil Revision No.8199 of 2019 ...2...

CM No.7367-CII of 2022

This application has been moved on behalf of the applicants-

respondents No.1, 2 & 6 for placing the order, as passed by the trial Court

on 10.02.2022 in the civil suit titled as Tara Singh @ Tara vs. Dharam Pal

and Others, on the record as Annexure R-1.

Notice in the application.

Learned counsel for the non-applicants-petitioners accepts the

notice and submits that he has no objection in allowing the instant

application.

Keeping in view the afore-said fact and the reasons as

mentioned in this application, the same is allowed and order Annexure R-1

is taken on the record.

CR No.8199 of 2019

Learned counsel for respondents No.1, 2 & 6 submits that the

main suit, out of which the present revision petition had arisen, has already

been decided by the trial Court vide the judgment Annexure R-1 and thus,

the present revision petition has become infructuous.

Learned counsel for the petitioners also acknowledges the

above-said fact.

Resultantly, the revision petition in hand stands disposed of as

having been rendered infructuous.

(MEENAKSHI I. MEHTA) JUDGE 04.07.2022.

seema
                      Whether speaking/reasoned?     Yes
                      Whether Reportable?            No




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