Bhupal Singh vs M/S Kissan Trading Company ...
2022 Latest Caselaw 10462 P&H

Citation : 2022 Latest Caselaw 10462 P&H
Judgement Date : 5 September, 2022

Punjab-Haryana High Court

Bhupal Singh vs M/S Kissan Trading Company ... on 5 September, 2022

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(102) CR-4111-2019
Date of Decision: 05.09.2022
Bhupal Singh ... Petitioner
Versus
M/s. Kissan Trading Company through its partner Jai Ram

...Respondent

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA Present: Mr. R.S. Mamli, Advocate for the petitioner.

Mr. Arav Gupta, Advocate for the respondent.

2K 2 3 3 HARKESH MANUJA, J.(ORAL)

Learned counsel for the petitioner seeks permission to withdraw the present revision petition with liberty to avail remedies as available to him in accordance with law.

Dismissed as withdrawn with liberty aforesaid.

It is made clear that in the wake of withdrawal of the present

revision petition, the learned Executing Court shall be at liberty to proceed

further.

(HARKESH MANUJA) JUDGE September 05, 2022 Manpreet Whether speaking/reasoned Yes/No

MANPREET SINGH .

2022.09.05 18:04 Whether reportable : Yes/No | attest to the accuracy and

authenticity of this order/judgment