Kalawati vs Puran Ram And Ors
2024 Latest Caselaw 7340 P&H

Punjab-Haryana High Court

Kalawati vs Puran Ram And Ors on 5 April, 2024

                                                                                        2024:PHHC:046291

               CR-6714-2023                                                                        -1-

               118

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                  ****
                                                                           CR-6714-2023
                                                                           Date of Decision: 05.04.2024

               Kalawati                                                                    ....Petitioner



                                                              Versus



               Puran Ram and others                                                      ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Peeush Gagneja, Advocate
                                         for the petitioner.

                                         Mr. Aakash Singla, Advocate and
                                         Mr. Sumeet Abrol, Advocate
                                         for caveator/respondent No.1.

                                                            ***

               HARSH BUNGER, J. (Oral)

1. The present revision has been filed under Article 227 of the

Constitution of India for quashing the impugned order dated 13.09.2023

(Annexure P-1) passed by learned Civil Judge (Junior Division), Abohar,

District Fazilka in case bearing CIS No. CS/666/2016 CNR

No. CNRPBFZE000-1109-2016 titled as "Puran Ram Vs. Dalip Kumar

and others".

2. Learned counsel for the petitioner has supplied a judgment

dated 20.02.2024, passed by Civil Judge (Junior Division), Abohar in Court

today, which is taken on record, subject to all just exceptions.

3. Learned counsel for the petitioner further submits that the

authenticity of this document/judgment

2024:PHHC:046291

present revision has rendered infructuous, as the suit itself stands decided

vide judgment dated 20.02.2024, passed by Civil Judge (Junior Division),

Abohar and prays that he may be permitted to withdraw the instant revision

with liberty to the petitioner, to raise challenge to the aforesaid judgment and

decree dated 20.02.2024.

4. In view of the above, the instant Revision is dismissed as

withdrawn with the liberty aforesaid.

5. All pending application(s), if any, shall also stand closed.

               05.04.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                   Yes/No
               Whether reportable:                          Yes/No







authenticity of this document/judgment