Sham Lal vs Bhagwanti And Ors
2022 Latest Caselaw 10706 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 118
                                                                   Civil Revision No.3705 of 2022
                                                              Date of Decision: September 07, 2022


                       Sham Lal
                                                                               ..... PETITIONER(S)
                                                          VERSUS
                       Bhagwanti & others
                                                                              ..... RESPONDENT(S)

                                                             ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Pardhuman Garg, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the petitioner submits that petitioner is

ready and willing to furnish security for the entire decretal amount before

the executing court and, thereupon seeks stay on the execution proceedings.

On that account, he seeks permission to withdraw the instant petition with

liberty to approach the executing court.

Dismissed as withdrawn with liberty aforesaid.

(Tribhuvan Dahiya) Judge September 07, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2022.09.07 16:15 I attest to the accuracy and integrity of this judgment/order.