Suresh vs Bhupender Singh And Ors
2023 Latest Caselaw 1132 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
286
CR No.5278 of 2022
DATE OF DECISION : 18 JANUARY, 2023
Suresh
.... Petitioner
Versus
Bhupender Singh & others

.... Respondents
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3K OK OK 2

Present: Mr. L. K. Gollen, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

The petitioner has filed this civil revision under Article 227 of the Constitution of India, for setting aside the impugned order dated 22.08.2022 (Annexure P-5) passed by the Civil Judge Sr. Division, Rohtak vide which the learned court has wrongly dismissed the application for impleading the petitioner as defendant in the case bearing CS-928-2020; along with certain other prayers.

The counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

18 JANUARY, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.01.19 10:07

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