Nitish Biswas vs Arya Samaj Hodal
2024 Latest Caselaw 7483 P&H

Punjab-Haryana High Court

Nitish Biswas vs Arya Samaj Hodal on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:047712


                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        129                                              CR No.2095 of 2024
                                                                         Date of Decision : 08.04.2024


                        Nitish Biswas                                                      ....Petitioner
                                                           VERSUS
                        Arya Samaj Hodal                                                 ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Arihant Jain, Advocate for the petitioner.

                        ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that in the interregnum

on 05.04.2024 the execution petition has been dismissed as withdrawn being

fully satisfied. In view thereof, he does not wish to press the present revision

petition. However, he seeks liberty to raise all the pleas before the Appellate

Authority where the appeal is pending.

2. Dismissed as not pressed with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 08.04.2024 JUDGE jk

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

integrity of this order/judgment