Inderjit Batish vs Yashpal Jain And Ors
2023 Latest Caselaw 1461 P&H

249      IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

                                                             CR-730-2019 (O&M)
                                                     Date of Decision: 23.01.2023

Inderjit Batish                                                 .......... Petitioner

                                        Versus

Yashpal Jain & Others                                   .......... Respondents

CORAM:                HON'BLE MS. JUSTICE NIDHI GUPTA
Present:-             Mr. Anish Setia, Advocate for the petitioner.

                      *****

Nidhi Gupta, J.

Learned counsel for the petitioner submits that present

Civil Revision has been rendered infructuous as the main case has been

dismissed vide judgment dated 26.08.2022 and he is pursuing his remedy

by way of appeal.

It is submitted that accordingly, this petition may be

disposed of as such.

Dismissed as infructuous.

Pending application(s) if any also stand(s) disposed of.

23.01.2023                                                      (Nidhi Gupta)
Sunena                                                             Judge


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




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