Ravi Kant Ahuja vs Harsh Ahuja
2023 Latest Caselaw 8289 P&H

                                                                                              2023:PHHC:076680

                                   216

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                                   CR-4397-2016 (O&M)
                                                                                   Date of decision : 25.05.2023


                                   Ravi Kant Ahuja                                                    ... Petitioner(s)

                                                                          Versus

                                   Harsh Ahuja                                                    ... Respondent(s)



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                                   Present :         Mr. Kanwal Goyal, Advocate for the petitioner.

                                                     Mr. Satyaveer Singh, Advocate for the respondent.



                                   ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the matter has

since been compromised between the parties and that he seeks permission to

withdraw the present revision petition. Permitted to do so.

2. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                                   25.05.2023                                         ( ALKA SARIN )
                                   Yogesh Sharma                                          JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

YOGESH SHARMA 2023.05.26 10:15 I attest to the accuracy and integrity of this judgment/order.

Punjab and Haryana High Court, Chandigarh