Subhash Chander vs Municipal Council Rahon And ...
2023 Latest Caselaw 5464 P&H

            CR No. 1608 of 2023                 1                         2023:PHHC:059235


                        IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH

                                                CR No. 1608 of 2023
                                                DATE OF DECISION :- April 26, 2023


            Subhash Chander                                                     ...Petitioner


                                         Versus

            Municipal Council, Rahon and others                                 ...Respondents

            CORAM: HON'BLE MR. JUSTICE H.S. MADAAN

            Present:-              Mr. Vishal Singh Borwal, Advocate
                                   for Mr. Kanhiya Soni, Advocate for the petitioner.
                                               ***

Learned counsel appearing for the petitioner states that since the

trial Court has decided the application for grant of ad-interim injunction

which was prayed for in this revision petition, the revision petition has

become infructuous and it be disposed of accordingly.

In view of such statement made by counsel appearing for the

revision petitioner and report received from the trial Court to the similar

effect, the revision petition is dismissed being infructuous.

(H.S. MADAAN) JUDGE April 26, 2023 p.singh

Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

PARVINDER SINGH 2023.04.27 09:13 I attest to the accuracy and integrity of this order/judgment Chandigarh