Harjit Singh vs Hazari Lal Manish Kumar And Ors
2022 Latest Caselaw 14294 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH


Sr. No.293                                        Date of Decision: 14.11.2022



1)    CR-3688-2022

Harjit Singh                                                       .... Petitioner

                                         Versus

M/s Hazari Lal Manish Kumar
Commissioner Agents and others                                   ... Respondents


2)     CR-3737-2022

Harjit Singh                                                       .... Petitioner

                                         Versus

M/s Hazari Lal Manish Kumar
Commissioner Agents and others                                   ... Respondents


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:       Mr. Suraj Kaundal, Advocate for
               Mr. H.R.Bhardwaj, Advocate
               for the petitioner.

               Mr. Surinder Garg, Advocate
               for respondent No.1.

               Mr. Amit Rao, Advocate for
               Mr. A.B.S.Sidhu, Advocate
               for respondent No.2 in both cases.
                      ***

TRIBHUVAN DAHIYA, J. (ORAL)

Mr. Surinder Garg, Advocate has put in appearance on behalf of

respondent No.1 by filing vakalatnama and Mr. Amit Rao, Advocate, has put

in appearance by filing memo of appearance of Mr. A.B.S.Sidhu, Advocate,

for respondent No.2. The same are taken on record.

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Learned counsel for respondent No.1 states that the civil suite

in question has been decided, vide judgment and decree dated 12.10.2022,

and the present revision petitions have been rendered infructuous.

Accordingly, both the petitions are dismissed as having been

rendered infructuous.

A photocopy of this order be placed on connected file.

(TRIBHUVAN DAHIYA) JUDGE

14.11.2022 Maninder

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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