Bimla Devi And Another vs Dawarka Jagdish
2024 Latest Caselaw 284 P&H

Punjab-Haryana High Court

Bimla Devi And Another vs Dawarka Jagdish on 8 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:001288

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         123

                                                                          CR-7460-2023 (O&M)
                                                                          Date of Decision : 08.01.2024

                         BIMLA DEVI & ANR.                                                .... Petitioners

                                                            VERSUS

                         DAWARKA JAGDISH                                                  .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Vijay Lath, Advocate for the petitioners.

                         ALKA SARIN, J. (ORAL)

1. As per the report received from the concerned Court, possession

has already been delivered to the decree holder on 18.12.2023.

2. Faced with the same, learned counsel for the petitioners seeks

permission to withdraw the present petition with liberty to avail his remedies

as available in law. Permitted to do so.

3. Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.

                         08.01.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

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







integrity of this judgment/order.