Tapan Kumar vs Sapan Kumar
2023 Latest Caselaw 21166 P&H

Punjab-Haryana High Court

Tapan Kumar vs Sapan Kumar on 5 December, 2023

                                                           Neutral Citation No:=2023:PHHC:155215




            Neutral Citation No:2023:PHHC:155215
CR-7303 of 2023                                           1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

127                                           CR-7303 of 2023
                                              Date of Decision: 05.12.2023

Tapan Kumar                                          ....Applicant/Petitioner

                                    Versus

Sapan Kumar and others                                        ....Respondents

CORAM:HON'BLE MR. JUSTICE SANJAY VASHISTH

Present:    Mr. Munish Bhardwaj, Advocate for the petitioner.
                  *****

SANJAY VASHISTH, J.(Oral)

1. Present civil revision has been filed by the judgment debtor (JD) for seeking modification of the order dated 19.10.2023 (Annexure P-8), wherein a fact has been recorded that " The site plan which has been attached with the sale warrants clearly shows that there is a street on the eastern side of the property which abut to the decree holder property."

2. Mr. Bhardwaj, learned counsel for the petitioner submits that to point out the recording of wrong fact in regard to the abutting of site plan, he be allowed to withdraw the present petition to enable the Judgment Debtor (JD) to move an appropriate application to the same Court, in accordance with law.

3. Dismissed as withdrawn with the liberty aforesaid.

                                                    [SANJAY VASHISTH]
December 05, 2023                                        JUDGE
rashmi
      Whether speaking/reasoned                           yes/no
      Whether reportable?                                 yes/no

Neutral Citation No:=2023:PHHC:155215

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