Paramjit Singh Through His Lrs vs Devinder Singh
2023 Latest Caselaw 140 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                       CHANDIGARH

123                                        CR No.6166 of 2022
                                           Date of Decision: 05.01.2023

Paramjit Singh (now deceased) through his LRs

                                             ......Revisionists-petitioners
                                 Versus

Davinder Singh
                                                        ......Respondent

BEFORE: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

                                 *****

Present:- Mr. Sunil Chadha, Senior Advocate with Mr. Karanveer Ahuja, Advocate for the revisionists-petitioners.

Mr. Amit Kaith, Advocate for the respondent.

MEENAKSHI I. MEHTA, J.(Oral)

At the very outset, learned Senior counsel for the revisionists- petitioners seeks permission to withdraw the instant petition while submitting that the same has become infructuous and now, the petitioner intends to file an appeal to assail the judgment and decree passed by the trial Court and he would take up all the pleas, as may be permissible to him under law, in the appeal.

Learned counsel for the respondent has no objection for the same.

Resultantly, the revision petition in hand stands dismissed for having been withdrawn accordingly.

                                                (MEENAKSHI I. MEHTA)
January 05, 2023                                     JUDGE
pooja


             Whether speaking/reasoned:               Yes
             Whether Reportable:                      No



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