Gurbir Singh vs Hardial Singh And Others
2023 Latest Caselaw 8988 P&H

RAJ KUMAR
2023.06.02 15:56

2023:PHHC:080778

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
103+210
CM-10429-CII-2023 in/and
CR No.4435 of 2022
DATE OF DECISION : 2"° JUNE, 2023
Gurbir Singh
.... Petitioner
Versus
Hardial Singh & others

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

3K OK OK 2

Present: | Mr. Gagandeep Singh Sirphikhi, Advocate for the petitioner.

3K OK OK 2

RAJBIR SEHRAWAT, J. (Oral)

CM-10429-CIT-2023

This is application under Section 151 CPC for withdrawing the civil revision.

For reasons mentioned in the application the same is allowed as prayed for.

CR No.4435 of 2022

1. The petitioner has filed this civil revision under Article 227 of the Constitution of India for setting aside the order dated 08.08.2022 (Annexure P-9) passed by the Civil Judge (Junior Division), Batala in CS/823/2016 to the extent of dismissing the application (Annexure P-8) filed by the defendant No.1-petitiner for struck off para No.5 of the affidavit of PW-3 (Annexure P-6) and para 2 of the affidavit of PW-2

(Annexure P-7) in rebuttal; along with certain other prayers.

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CR No.4435 of 2022 2023:PHHC:080778

2. In view of the fact that the application for withdrawing the

present petition, is allowed, the present petition stands dismissed as

withdrawn.

27 JUNE, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2023.06.02 15:56

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