Sunil Kumar vs Madan Lal Sunil Kumar Sole ...
2022 Latest Caselaw 14634 P&H

                            102

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                    CR-1074-2020 (O&M)
                                                                              Date of decision : 17.11.2022


                            Sunil Kumar                                                       ... Petitioner(s)

                                                                  Versus

                            Madan Lal Sunil Kumar Sole Proprietorship Concern               ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Ms. Kiranjeet Kaur, Advocate for
                                            Mr. H.S. Jakhal, Advocate for the petitioner.


                            ALKA SARIN, J. (ORAL)

Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                                                                             ( ALKA SARIN )
                            17.11.2022                                            JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.11.18 10:13 I attest to the accuracy and integrity of this order/judgment. Chandigarh