Rakesh Banasl And Anr vs Parteek Sethi
2022 Latest Caselaw 14632 P&H

                            283
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                             CHANDIGARH

                                                                     Civil Revision No.7552 of 2019 (O&M)
                                                                     DATE OF DECISION : 17.11.2022


                            Rakesh Bansal and Another                                            .....Petitioners

                                                                     versus

                            Parteek Sethi                                                        .....Respondent



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Mr. Gaurav Tyagi, Advocate for the petitioners

                                           Mr. Akshay Jindal, Advocate for the respondent
                                                ..

ALKA SARIN, J. (Oral):

Learned counsel for the petitioners states that the present

petition has since been rendered infructuous.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            17.11.2022                                                         (ALKA SARIN)
                            parkash                                                               JUDGE

                                                    NOTE:

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

PARKASH CHAND 2022.11.18 14:55 I attest to the accuracy and authenticity of this order/judgment.