Paramjit Singh vs Devinder Singh
2023 Latest Caselaw 1726 P&H

232
               IN THE HIGH COURT OF PUNJAB & HARYANA AT
                          CHANDIGARH

                                                CR No.893 of 2017 (O&M)
                                                Date of Decision: 25.01.2023

Paramjit Singh
                                                    .......Revisionist-Petitioner.
                                   Versus
Devinder Singh
                                                               .......Respondent.

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

                                   *****

Present:- Mr. J.S. Toor, Advocate for the proposed LRs of the revisionist-petitioner.

Mr. Amit Kaith, Advocate for the respondent.

MEENAKSHI I. MEHTA, J.(Oral)

Learned counsel for the proposed LRs of the revisionist- petitioner submits that the instant revision petition has become infructuous as the Civil Suit between the parties, out of which this petition has arisen, already stands decided by the trial Court vide the judgment dated 23.12.2022 and he prays that the present petition may be disposed of accordingly.

Learned counsel for the respondent does not dispute the afore- said fact.

Resultantly, the petition in hand stands disposed of accordingly.

                                                 (MEENAKSHI I. MEHTA)
January 25, 2023                                       JUDGE
Yag Dutt
               Whether speaking/reasoned:              Yes
               Whether Reportable:                     No




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