Sh. Sanatan Dharam Sabha, Shri Thakur ... vs Maya Dass And Others
2024 Latest Caselaw 13487 P&H

Punjab-Haryana High Court

Sh. Sanatan Dharam Sabha, Shri Thakur ... vs Maya Dass And Others on 2 August, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH



                        115                                              CR-5920-2023 (O&M)
                                                                         Date of Decision : 02.08.2024


                          Sh Sanatan Dharam Sabha, Shri Thakur Dwara Madan                 ....Petitioner
                          Mohan Mandir

                                                            VERSUS
                          Maya Dass & Ors                                                ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :     Mr. Umesh Aggarwal, Advocate for the petitioner.

                                      Mr. Kapish Singla, Advocate for
                                      Mr. Sagar Aggarwal, Advocate for the caveator-respondents.

                        ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that proceedings under

Sections 107 and 151 Code of Criminal Procedure, 1973 were initiated and

now the administration has been taken over by the District Magistrate, Tarn

Taran. In view thereof, learned counsel for the petitioner states that he does

not wish to press the present revision petition, at this stage. However, he seeks

liberty to file a fresh petition in case the need so arises.

2. Dismissed as not pressed, at this stage, with liberty aforesaid.

Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 02.08.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment