Gurpal [email protected] vs Suman
2022 Latest Caselaw 10574 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 103


                                                                    Civil Revision No.755 of 2019
                                                             Date of Decision: September 06, 2022



                       Gurpal Singh
                                                                              ..... PETITIONER(S)

                                                        VERSUS

                       Suman
                                                                            ..... RESPONDENT(S)

                                                           ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Sandeep Bansal, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioner submits that in terms of

order dated 08.08.2022 passed by the Supreme Court in Civil Appeal

No.5206 of 2022, this petition has been rendered infructuous.

Disposed of as having been rendered infructuous.

(Tribhuvan Dahiya) Judge September 06, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2022.09.06 15:19 I attest to the accuracy and integrity of this judgment/order.