Harjinder Kaur @ Kamalpreet Kaur vs Saleem Mohd. And Others
2022 Latest Caselaw 12004 P&H

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        118                                      CM-12233-CII-2022 in/and
                                                                 CR No.7058 of 2019
                                                                 Date of Decision: 22.09.2022

                        Harjinder Kaur @ Kamalpreet Kaur                                 ....Petitioner

                                                         VERSUS

                        Saleem Mohd. and Others                                       ....Respondents

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :   Mr. Mohit Sadana, Advocate for the petitioner.

                        ALKA SARIN, J. (Oral)

CM-12233-CII-2022

This is an application under Section 151 of the Code of Civil

Procedure, 1908 for preponing the date of hearing in the main revision

petition on the ground that the applicant-petitioner wishes to withdraw the

same.

Notice of the application.

Mr. Harsh Aggarwal, Advocate accepts notice of the

application on behalf of respondent nos.1 to 3 and 5 to 7 while Mr. J.S.

Cheema, Advocate accepts notice of the application on behalf of respondent

no.13 and state that they have no objection if the present application is

allowed.

For the reasons stated in the application, the same is allowed.

With the consent of learned counsel for the parties, the main revision

petition is preponed from 17.11.2022 and is taken on Board today itself.

JITENDER KUMAR 2022.09.26 09:18 I attest to the accuracy and integrity of this order/judgment Chandigarh

CR-7058-2019 (O&M)

Learned counsel for the petitioner seeks permission to withdraw

the present revision petition. Learned counsel for the respondents have no

objection. Permitted to do so.

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

JITENDER KUMAR 2022.09.26 09:18 I attest to the accuracy and integrity of this order/judgment Chandigarh