Ran Pal Sharma vs Balkar Singh
2023 Latest Caselaw 3968 P&H

                                                        Neutral Citation No:=2023:PHHC:050571




218
                                              [Neutral Citation No. 2023:PHHC:050571]

      IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
                  HARYANA AT CHANDIGARH

                                                        COCP-3722-2019 (O&M)
                                                       Date of decision: 12.04.2023

Ran Pal Sharma                                                             ...Petitioner

                                            Versus

Balkar Singh                                                            ...Respondent

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN

Present:-       Mr. Naveen Attri, Advocate for
                Mr. Tarun Singhal, Advocate
                for the petitioner.

                Mr. Manish Dadwal, AAG, Haryana.

ARVIND SINGH SANGWAN, J. (Oral)

Learned State counsel has placed on record a copy of the order

dated 11.04.2023, passed in CM-5920-CWP-2023 filed in RA-CW-407-

2019 in CWP-19138-2004, vide which, the operation of the judgment in

question has been stayed.

In view of the above, the present petition is rendered

infructuous, at this stage.

Rule stands discharged.

The petitioner is granted liberty to revive the present petition by

moving an appropriate application after the decision of the review

application, if so required.

12.04.2023                                      (ARVIND SINGH SANGWAN)
Waseem Ansari                                            JUDGE


                Whether speaking/reasoned                        Yes/No




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