Suresh Kumar vs Ajay Kumar And Anr
2022 Latest Caselaw 7832 P&H

                            338
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                                     CR-951-2020 (O&M)
                                                                              Date of decision : 26.07.2022


                            Suresh Kumar                                                      ... Petitioner(s)

                                                                  Versus

                            Ajay Kumar and Anr.                                            ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Ajay Jain, Advocate for the petitioner.

                                            Mr. Vivek Khatri, Advocate for the respondents.



                            ALKA SARIN, J. (ORAL)

Learned counsel for the parties are ad idem that the plaintiff in

the present case has since expired and his legal representatives have suffered

a statement before the Court below that they do not want to pursue the case.

In view thereof, the present revision petition has been rendered infructuous.

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

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

disposed off.

                                                                            ( ALKA SARIN )
                            26.07.2022                                          JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.07.27 10:54 I attest to the accuracy and authenticity of this order/judgment. Chandigarh