Sawa Masoom Alias Sabha Masoom vs Improvement Trust And Another
2023 Latest Caselaw 2063 P&H

RAJ KUMAR
2023.02.01 18:53

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

114
CR No.599 of 2023
DATE OF DECISION : 31° JANUARY, 2023

Sawa Masoom @ Sabha Masoom
.... Petitioners

Versus

Improvement Trust, Malerkotla, through Executive Officer & anr.

.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

3 Ok Ok OK

Present: | Ms. Dhivya Jerath, Advocate for petitioner.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

The petitioner has filed this civil revision under Section 227 of the Constitution of India, praying for quashing of order dated 03.01.2023 (Annexure P-1) passed by the Civil Judge (Junior Division), Malerkotla whereby application under Order 7 Rule 11 of the Code of Civil Procedure has been allowed by the court below; along with certain other prayers.

The counsel for the petitioner seeks permission to withdraw

the present petition with liberty to avail alternate remedy, in accordance

with law.

Dismissed as withdrawn, with liberty as aforesaid. 31* JANUARY, 2023 (RAJBIR SEHRAWAT) 'raj JUDGE Whether speaking/reasoned: Yes No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