Varun Garg vs Raman Khosla And Others
2022 Latest Caselaw 6571 P&H

                            112
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                              CHANDIGARH



                                                                    Civil Revision No.1546 of 2020 (O&M)
                                                                    DATE OF DECISION : 11.07.2022


                            Varun Garg                                                           .....Petitioner

                                                                     versus

                            Raman Khosla and Others                                            .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Mr. Pardhuman Garg, Advocate for the petitioner

                                                         ..

ALKA SARIN, J. (Oral):

Learned counsel for the petitioner states that the present

petition has been rendered infructuous in as much as the suit itself qua the

present petitioner/defendant No.2 has since been withdrawn.

Dismissed as having been rendered infructuous.

Pending applications, if any, also stand disposed off.

                            11.07.2022                                                    (ALKA SARIN)
                            parkash                                                          JUDGE


                                               NOTE:

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

PARKASH CHAND 2022.07.12 12:40 I attest to the accuracy and authenticity of this order/judgment.