Malkeet Singh And Anr vs Sarabjit Singh
2024 Latest Caselaw 7315 P&H

Punjab-Haryana High Court

Malkeet Singh And Anr vs Sarabjit Singh on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:046891

                            283
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        CR-2116-2021 (O&M)
                                                                        Date of decision : 05.04.2024


                            Malkeet Singh and Anr.                                          ... Petitioner(s)

                                                              Versus

                            Sarabjit Singh                                                ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :   Mr. Varun Jain, Advocate for
                                        Mr. Arihant Jain, Advocate for the petitioners.

                                        Mr. Parteek Pandit, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

1. The present revision petition has been filed challenging the

order dated 02.07.2021 passed by the Civil Judge (Junior Division),

Kapurthala, whereby the application under Order 39 Rules 1 and 2 of the

Code of Civil Procedure, 1908 was allowed and the order dated 09.09.2021

passed by the Additional District Judge Kapurthala whereby the appeal of

the defendant-respondent was allowed partly.

2. Learned counsel for the respondent states that the present

revision petition has been rendered infructuous inasmuch as the main civil

suit itself stands decided vide judgment and decree dated 28.03.2024.

integrity of this order/judgment.

                                                                                       2024:PHHC:046891

                            CR-2116-2021 (O&M)                                                       -2-

3. In view of the above, the present revision petition is dismissed

as having been rendered infructuous. Pending applications, if any, also stand

disposed off.

                            05.04.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.