Arpit Dosanjh vs Sanjay Joshi
2023 Latest Caselaw 22214 P&H

Punjab-Haryana High Court

Arpit Dosanjh vs Sanjay Joshi on 18 December, 2023

                                                                                     2023:PHHC: 162505

                       265            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                    AT CHANDIGARH

                                                                     CR-2408-2022 (O&M)
                                                                     Date of Decision: 18.12.2023
                       ARPIT DOSANJH
                                                                                .....PETITIONER
                                                          VERSUS

                       SANJAY JOSHI
                                                                                .....RESPONDENT

                       CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

                       Present: Mr. Rajesh Sood, Advocate and
                                Ms. Mehak Sood, Advocate
                                for the petitioner.

                                 ****
                       NAMIT KUMAR, J (ORAL)

The petitioner has filed the instant revision petition challenging the

order dated 04.03.2022 passed by learned Rent Controller Chandigarh

whereby the application filed by the respondent-tenant under Section 18-A of

the East Punjab Urban Rent Restriction Act for grant of leave to defend has

been allowed.

Learned counsel appearing on behalf of the petitioner prays for

withdrawal of the present petition.

Dismissed as withdrawn.

(NAMIT KUMAR) JUDGE 18.12.2023 Kusum

Whether speaking/reasoned Yes/No Whether reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD