Jagat Singh Since Deceased Thr His Lrs vs Harbilas And Anr
2024 Latest Caselaw 555 P&H

Citation : 2024 Latest Caselaw 555 P&H
Judgement Date : 10 January, 2024

Punjab-Haryana High Court

Jagat Singh Since Deceased Thr His Lrs vs Harbilas And Anr on 10 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            2024:PHHC:002671
                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                               CHANDIGARH
                         130
                                                         CR-109-2024 (O&M)
                                                         Date of Decision: 10.01.2024

                         JAGAT SINGH SINCE DECEASED THR HIS LRS                            .... Petitioners

                                                            VERSUS

                         HARBILAS & ANR.                                                 .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Rakesh Kumar, Advocate for the petitioners.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioners would contend that vide

order dated 03.01.2024 the objection application filed by the petitioners/JDs

has also been dismissed. He seeks permission to withdraw the present

petition with liberty to file afresh and challenge the said order as well.

2. Dismissed as withdrawn with the liberty aforesaid. Pending

applications, if any, also stand disposed off.





                         10.01.2024                                            (ALKA SARIN)
                         Aman Jain                                                JUDGE

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







integrity of this judgment/order.