Yudhveer Singh vs Samrjeet
2023 Latest Caselaw 11870 P&H

                                                                           2023:PHHC:099789
                  244

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                              CR-3375-2018 (O&M)
                                                              Date of Decision:- 03.08.2023

                  YUDHVEER SINGH
                                                                                     ....Petitioner

                                                   Vs.

                  SAMRJEET
                                                                                    ...Respondent

                  CORAM:-HON'BLE MS. JUSTICE AMARJOT BHATTI


                  Present: Mr. Sandeep K. Sharma, Advocate for the petitioner.

                               Mr. Ashwani Bakshi, Advocate for the respondent.

                               *****

                  AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner stated that since the main case

has been decided by the trial Court, therefore, the present revision has

rendered infructuous and he withdraws the same.

In view of the statement, the present civil revision stands

dismissed as having become infructuous.

Pending application(s), if any, also stand(s) disposed off.

                  03.08.2023                                            (AMARJOT BHATTI)
                  lalit                                                     JUDGE

                  Whether speaking/reasoned:       Yes/No.
                  Whether reportable:              Yes/No




LALIT SHARMA
2023.08.04 07:50
I attest to the accuracy and
integrity of this
order/judgment