Bhagwan Singh vs Dalbara Singh
2024 Latest Caselaw 425 P&H

Punjab-Haryana High Court

Bhagwan Singh vs Dalbara Singh on 9 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:002249

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            230                                              CR No.6871 of 2016 (O&M)
                                                                             Date of Decision : 09.01.2024


                            Bhagwan Singh                                                      ....Petitioner

                                                               VERSUS

                            Dalbara Singh                                                    ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Ravi Kamal Gupta, Advocate for the petitioner.

                                         None for the respondent.


                            ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that the present petition

has since been rendered infructuous as the main suit itself has been

dismissed in default.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 09.01.2024 JUDGE jk

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

integrity of this order/judgment.