Satpal @ Satyapal Yadav And ... vs Rajpal And Others
2023 Latest Caselaw 1246 P&H

RAJ KUMAR
2023.01.20 10:42

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

119
CR No.374 of 2023
DATE OF DECISION : 19 JANUARY, 2023

Satpal @ Satyapal Yadav & another
.... Petitioners

Versus

Rajpal & others

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

3K OK OK 2

Present: | Mr. Mani Ram Verma, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

The petitioners have filed this civil revision under Article 227 of the Constitution of India, for issuing direction to the trial court for deciding the proceedings pending for final decree in the time bound period.

The counsel for the petitioners seeks permission to withdraw the present petition, with liberty to approach the trial court with

appropriate prayer for taking further steps towards passing of the final

decree.

Dismissed as withdrawn, with liberty as aforesaid. 19 JANUARY, 2023 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment