Udham Kaur Since Deceased Through ... vs Ajmair Lal Klair And Ors
2022 Latest Caselaw 15268 P&H

                            108
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                            CHANDIGARH



                                                                      Civil Revision No.711 of 2020 (O&M)
                                                                      DATE OF DECISION : 29.11.2022



                            Udham Kaur since deceased through LR                                   .....Petitioner

                                                                    versus

                            Ajmair Lal Klair and Others                                          .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. Akash Yadav, Advocate for

                                          Mr. Abhinav Gupta, Advocate for the petitioner
                                               ..


                            ALKA SARIN, J. (Oral)

Learned counsel for the petitioner states that the present revision

petition has been rendered infructuous.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            29.11.2022                                                         (ALKA SARIN)
                            parkash                                                               JUDGE




                                                    NOTE:

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

PARKASH CHAND 2022.11.30 13:01 I attest to the accuracy and authenticity of this order/judgment.