Rubi Devi vs Shamsher Singh And Another
2022 Latest Caselaw 14548 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

112
                                                     CR-3836 of 2018 (O&M)
                                                   Date of decision: 16.11.2022

Rubi Devi                                                           ..Petitioner

                                     Versus

Shamsher Singh and another                                        ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. S.S.Brar, Advocate, for Mr. M.S.Chauhan, Advocate, for the petitioner.

Mr. Parminder Singh, Advocate, for respondent no.1.

Mr. G.S.Sandhu, Advocate, for respondent no.2.

ANIL KSHETARPAL, J(Oral)

The learned counsels representing the parties have submitted

that the suit itself stands decided vide judgment and decree dated

29.08.2022. A copy of the judgment has been produced during the course of

hearing.

This revision petition was filed challenging the correctness of

the interlocutory order passed by the trial court while deciding the

application under Order XIV Rule 5 CPC i.e. for framing of additional

issues.

In view of the subsequent development, the revision petition is

rendered infructuous and dismissed as such.

All the pending miscellaneous applications, if any, are also

disposed of.

November 16, 2022                               (ANIL KSHETARPAL)
nt                                                    JUDGE

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

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