Citation : 2023 Latest Caselaw 19802 P&H
Judgement Date : 15 November, 2023
2023:PHHC:144774 278-1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CR-5513-2023 (O&M) DECIDED ON: 15.11.2023 INDERJEET SINGH @ RAO INDERJIT SINGH sesee PETITIONER VERSUS DHARAMBIR (SINCE DECEASED) TH HIS LRS AND OTHERS seeee RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Rakesh Dhiman, Advocate for the petitioner.
SANJAY VASHISTH, J (ORAL)
1. Present revision petition has been filed for setting aside the order dated 08.09.2023 passed by learned Civil Judge, Junior Division at Pataudi in civil suit No.225 of 2017 titled as "Dharambir and others vs.
Inderjeet Singh" vide which beside dismissing the application dated 08.09.2023, evidence of the defendant (petitioner herein) has been closed.
2. Counsel for the petitioner submits that after issuance of notice of motion to the respondents, service upon the respondents has been affected through dasti process to the counsel.
3. At the very outset, counsel for the petitioner seeks
withdrawal of the present petition.
4. Dismissed as withdrawn.
(SANJAY VASHISTH) 15.11.2023 JUDGE Lavisha
Whether speaking/reasoned __ Yes/No Whether reportable Yes/No
LAVISHA 2023.11.15 18:17 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh
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