Improvement Trust, Ludhiana vs Mahant Narain Puri And Another
2023 Latest Caselaw 4562 P&H

                            104A                                                            . 2023:PHHC:054097
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH


                                                                 CIVIL REVISION No.5036 of 2022 (O&M)
                                                                 DATE OF DECISION : 18.04.2023


                            Improvement Trust, Ludhiana                                              .....Petitioner

                                                                       versus

                            Mahant Narain Puri and Another                                         .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Ms. Anu Chatrath, Senior Advocate with

                                           Mr. Nishant Maini, Advocate for the petitioner

                                                 ..

ALKA SARIN, J. (Oral):

1. Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous in as much as the

execution petition stands dismissed as withdrawn.

2. The revision petition is accordingly disposed off as having been

rendered infructuous. Pending applications, if any, also stand disposed off.

                            18.04.2023                                                           (ALKA SARIN)
                            parkash                                                                 JUDGE



                                                      NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

PARKASH CHAND 2023.04.19 11:59 I attest to the accuracy and authenticity of this order/judgment.