Jaspal Singh And Anr vs Capital First Limited
2022 Latest Caselaw 6451 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                               Civil Revision No. 7657 of 2019(O&M)
                                                    Date of Decision: July 08 , 2022.


Jaspal Singh and another                                ...... PETITIONER (s)

             Versus

Capital First Limited                              ...... RESPONDENT (s)


CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     Mr. Bipan Sharma, Advocate and
             Mr. Balwinder Singh, Advocate
             for the petitioners.

             None for the respondent.
                                  *****
             1. Whether reporters of local papers may be allowed to see
                the judgment?
             2. To be referred to the reporters or not?
             3. Whether the judgment should be reported in the digest?
                                  *****

LISA GILL, J.

Learned counsel for the petitioners submits that he has instructions

to withdraw this revision petition.

Revision petition is, accordingly, dismissed as withdrawn.

( LISA GILL ) July 08 , 2022. JUDGE 'om'

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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