Ajmer Singh And Anr vs Ranjit Singh
2022 Latest Caselaw 14195 P&H

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           246                                           CR No.2612 of 2019
                                                                         Date of Decision : 11.11.2022


                           Ajmer Singh and Another                                            ....Petitioners

                                                              VERSUS

                           Ranjit Singh                                                   ....Respondent

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :      Mr. Devender Kumar, Advocate for
                                          Mr. P.K.S. Phoolka, Advocate for the petitioners.

                                          None for the respondent.

                           ALKA SARIN, J. (Oral)

Learned counsel for the petitioners seeks permission to

withdraw the present revision petition as the same has been rendered

infructuous in view of the fact that the main suit has since been decided by

the Trial Court. Permitted to do so.

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2022.11.12 09:08 I attest to the accuracy and authenticity of this order/judgment CHANDIGARH