Tej Kaur vs Kuldeep Singh And Anr
2022 Latest Caselaw 15398 P&H

Citation : 2022 Latest Caselaw 15398 P&H
Judgement Date : 30 November, 2022

Punjab-Haryana High Court

Tej Kaur vs Kuldeep Singh And Anr on 30 November, 2022

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            273                                            CR No.4990 of 2019
                                                                           Date of Decision : 30.11.2022

                            Tej Kaur                                                           ....Petitioner

                                                                VERSUS

                            Kuldeep Singh & Another                                        .....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :      Mr. Raj Kumar Gupta, Advocate for the petitioner.

                                           None for respondent no.1.

                            ALKA SARIN, J. (Oral)

Learned counsel for the petitioner contends that the main suit in which ad interim injunction was granted on 28.01.2016 stood dismissed on 21.12.2021. It is further the contention of learned counsel for the petitioner that any order passed under Order XXXIX Rules 1 and 2 CPC stood merged with the final judgement passed on 21.12.2021 dismissing the suit. The impugned order in the present case was passed on an application for dismissal of the petition, which was dismissed vide order dated 12.07.2019.

Learned counsel for the petitioner would further contend that since the interim order itself has merged into the final judgment and decree dated 21.12.2021, the present revision petition itself has been rendered infructuous.

In view of the above, the present petition is dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.




                                                                                        ( ALKA SARIN )
                            30.11.2022                                                      JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2022.12.01 10:44 I attest to the accuracy and integrity of this order/judgment.

Chandigarh