Gagandeep Singh vs Davinder Singh
2022 Latest Caselaw 6306 P&H

282   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                  CRM-A-349-2021
                                  Date of Decision: 6th July, 2022

Gagandeep Singh                                       ... Applicant

                           Versus


Davinder Singh                                         ... Respondent

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present :      Mr. A.S. Manaise, Advocate for the applicant.

                                  ***

AVNEESH JHINGAN , J.(Oral)

This application was filed praying for setting aside the

impugned judgment dated 5.2.2020 vide which the respondent was

acquitted.

Learned counsel for the applicant has informed the Court

that respondent has died, therefore, no cause of action survives to

pursue the present appeal.

In view of the above statement, present application is

disposed of.

(AVNEESH JHINGAN ) JUDGE 6th July, 2022 anuradha Whether reasoned/speaking Yes/No Whether reportable Yes/No

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