Raj Rani vs Renu Soni And Another
2023 Latest Caselaw 2706 P&H

                            293

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             CR-111-2019 (O&M)
                                                                             Date of decision : 09.02.2023


                            Raj Rani                                                         ... Petitioner(s)

                                                                 Versus

                            Renu Soni & Anr.                                               ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       Mr. Surinder Gandhi, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

Learned counsel for the petitioner states that the judgment

debtor has already made the payment to the decree holder/respondent No.1

and hence the present revision petition has since been rendered infructuous.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                                                                             ( ALKA SARIN )
                            09.02.2023                                           JUDGE
                            Yogesh Sharma

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.02.13 10:09 I attest to the accuracy and integrity of this order/judgment. Chandigarh