Arjun Singh Alias Arjan Singh vs Mukhtyar Singh And Ors
2022 Latest Caselaw 4995 P&H

YOGESH SHARMA
2022.05.20 11:44
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IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
CR-2000-2022 (O&M)
Date of decision : 19.05.2022
Arjun Singh @ Arjan Singh ... Petitioner(s)
Versus
Mukhtyar Singh and Others ... Respondent(s)

CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

Present: | Mr. Sanjiv Gupta, Advocate for the petitioner.

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ALKA SARIN, J. (ORAL)

Learned counsel for the petitioner states that he would not press the present revision petition. He, however, prays that the appeal along with stay application is pending before the lower Appellate Court since October 2021 and that the stay application be taken up on the adjourned date.

In view of the limited prayer made by learned counsel for the petitioner, the present revision petition is disposed off with a request to the lower Appellate Court to make an endeavour to finally decide the application

for stay on the adjourned date provided the counsel for the parties cooperate.

Disposed off accordingly. Pending applications, if any, also

stand disposed off.

(ALKA SARIN ) 19.05.2022 JUDGE Yogesh Sharma

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

authenticity of this order/judgment.

Chandigarh