Gurpreet Singh vs Nirmal Singh
2024 Latest Caselaw 8888 P&H

Punjab-Haryana High Court

Gurpreet Singh vs Nirmal Singh on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:056821


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        294                                              CR No.1955 of 2023
                                                                         Date of Decision : 25.04.2024


                        Gurpreet Singh                                                     ....Petitioner

                                                           VERSUS

                        Nirmal Singh                                                     ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Mohd. Jameel, Advocate for the petitioner.

                                     Mr. Pushp Jain, Advocate
                                     for the applicant in CM-11345-CII-2023.

                        ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous inasmuch as the

execution petition pending before the Executing Court already stands

disposed off.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 25.04.2024 JUDGE jk

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

integrity of this order/judgment