Veena Rani Sharma vs Rakesh Kumar Bharara And Others
2022 Latest Caselaw 14304 P&H

                            104
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                               CHANDIGARH



                                                                      Civil Revision No.1780 of 2020 (O&M)
                                                                      DATE OF DECISION : 14.11.2022



                            Veena Rani Sharma                                                       .....Petitioner

                                                                      versus

                            Rakesh Kumar Bharara and Others                                       .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. Mrigank Sharma, Advocate for the petitioner

                                                ..

ALKA SARIN, J. (Oral):

Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous in as much as the civil

suit stands decreed vide judgment and decree dated 03.09.2022.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            14.11.2022                                                          (ALKA SARIN)
                            parkash                                                                JUDGE




                                                     NOTE:

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

PARKASH CHAND 2022.11.15 14:38 I attest to the accuracy and authenticity of this order/judgment.