Daya Rani vs M/S Veenus Builders Pvt Ltd And Ors
2023 Latest Caselaw 12011 P&H

                                                             Neutral Citation No:=2023:PHHC:100639




                                                                  2023:PHHC:100639

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

Sr. No.104
                                                         CR-4312-2016 (O&M)
                                                    Date of Decision: 04.08.2023

DAYA RANI
                                                                       ....Petitioner
                                     Versus

M/S VEENUS BUILDERS PVT LTD AND ORS
                                                                   .....Respondents

CORAM: HON'BLE MRS JUSTICE ARCHANA PURI

Present:-     Mr. Abhinav Gupta, Advocate
              for the petitioner.

              Mr. M.S.Sachdev, Advocate
              for respondent No.1.

              None for respondents No.2 and 3.

              None for respondent No.5.

                    *****

ARCHANA PURI, J. (Oral)

At this stage, learned counsel for the petitioner has submitted

that the main case, has already been decided by the learned Lower Court,

vide judgment dated 19.09.2022, copy wherof has been placed on record by

learned counsel for the petitioner, today itself. As such, the instant revision

petition, has become infructuous

In view of the aforesaid, the present revision petition is hereby

dismissed, as having become infructuous.

                                                       (ARCHANA PURI)
04.08.2023                                                 JUDGE
Sonu/Shweta

              Whether speaking/reasoned         :      Yes

              Whether reportable                :      Yes/No

Neutral Citation No:=2023:PHHC:100639

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