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Satwant Singh vs Harjit Kaur And Ors
2022 Latest Caselaw 14174 P&H

Citation : 2022 Latest Caselaw 14174 P&H
Judgement Date : 11 November, 2022

Punjab-Haryana High Court
Satwant Singh vs Harjit Kaur And Ors on 11 November, 2022
                                                                         116
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                                        CR-1517-2022 (O&M)
                                         Date of Decision: November 11, 2022


Satwant Singh
                                                                 ...Petitioner

                                        AND

Harjit Kaur and others
                                                              ...Respondents


CORAM: HON'BLE MRS. JUSTICE ARCHANA PURI


Present:    Mr.Amit Jhanji, Senior Advocate with
            Ms.Zaheen Kaur and Ms.Eliza Gupta, Advocates
            for the petitioner.

            Mr.Aashish Chopra, Senior Advocate with
            Ms.Nitika Sharma, Advocate
            for the caveators-respondents.

                   ****

ARCHANA PURI, J.

Earlier the matter was heard. When the judgment was reserved,

it was brought to the notice of this Court by learned counsel for the

respondents that the main suit has already been decided, vide judgment

dated 26.09.2022, copy whereof, has also been supplied by learned counsel

for the respondents.

The fact of decision of the main suit, as such, was brought to

the notice of learned counsel for the petitioner, who made a submission that

passing the decree has no effect on the civil revision, especially, when the

same was reserved for judgment, prior in time.

However, it is pertinent to mention that at no stage, when the

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matter was reserved, it was brought to the notice of this Court by learned

counsel for the petitioner, about the final arguments having been addressed

before learned lower Court and in these circumstances, when the case has

been disposed of by learned lower Court, finally, the present revision

petition, being an offshoot of the main case, as such, has been rendered

infructuous.

Accordingly, the present revision petition stands dismissed as

having become infructuous.

November 11, 2022                                       (ARCHANA PURI)
Vgulati                                                     JUDGE

               Whether speaking/reasoned                     Yes
               Whether reportable                            Yes/No




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