Susmita Kashyap vs Rajeev Kashyap
2023 Latest Caselaw 12543 P&H

                                                                  Neutral Citation No. : 2023:PHHC:102944
                               CR-3218-2022 (O&M)                                                -1-
                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                              AT CHANDIGARH
                      123
                                                                             CR-3218-2022 (O&M)
                                                                             Decided on : 09.08.2023

                      Sushmita Kashyap
                                                                                       . . . Petitioner(s)
                                                             Versus
                      Rajeev Kashyap
                                                                                    . . . Respondent(s)

                      CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                      PRESENT: Mr. Simranjeet Singh Sidhu, Advocate
                               for the petitioner(s).
                                                      ****

                      SANJAY VASHISTH, J. (Oral)

1. Counsel for the petitioner files his Vakalatnama, in Court today. Same is taken on record, subject to all just exceptions. Office to tag the same at appropriate place.

2. Petitioner (Judgment Debtor) challenged the order dated 01.08.2022, whereby, warrant of possession was issued against the petitioner.

3. Counsel informs the Court that impugned order for issuance of warrant of possession, has already been executed and the possession of the property in question has been delivered to the decree holder. Thus, counsel submits that present revision petition be disposed of, as having been rendered infructuous.

4. On the basis of statement made by counsel for the petitioner before Court today, present revision petition is disposed of being rendered infructuous.

(SANJAY VASHISTH) JUDGE August 09, 2023 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

JAWALA RAM 2023.08.10 11:05 I attest to the accuracy and integrity of this document