Rajan Jain vs Sheela Mangal
2024 Latest Caselaw 8983 P&H

Punjab-Haryana High Court

Rajan Jain vs Sheela Mangal on 26 April, 2024

SANDEEP SETHI
2024.05.03 23:55

2024:PHHC:057213

CRM-17548-2024,
CRM-17549-2024 and
CRM-17550-2024 in/and

CRR-424-2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(112)
CRM-17548-2024,
CRM-17549-2024 and
CRM-17550-2024 in/and
CRR-424-2012
Date of Decision:-26.04.2024
Rajan Jain
beeees Petitioner
Versus
Sheela Mangal
beeeee Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3K 2k 2 3k

Present: Mr. Nakul Sharma, Advocate for the petitioner.
Mr. Balbir Kumar Saini, Advocate for the respondent.

36 2 2 2k

ALOK JAIN, J. (Oral)

CRM-17548-2024

For the reasons recorded, the application for placing on record Annexures P-14 to P-16 is allowed subject to just exceptions. Exemption is granted as prayed for.

CRM-17549-2024

For the reasons recorded, the application for fixing actual short date of hearing of the main case is allowed as prayed for.

Main case is taken up on Board today itself.

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SANDEEP SETHI 2024.05.03 23:55

2024:PHHC:057213

CRM-17548-2024, CRM-17549-2024 and CRM-17550-2024 in/and CRR-424-2012

CRM-17550-2024

For the reasons recorded, the application for withdrawing the main case is allowed as prayed for.

CRR-424-2012

1. Learned counsel for the petitioner prays for withdrawal of the present revision petition as the parties have amicably settled the matter.

2. In light of the above, the present revision petition is dismissed

as withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 26, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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