Tehal Singh vs Girdhari Lal And Others
2024 Latest Caselaw 685 P&H

Punjab-Haryana High Court

Tehal Singh vs Girdhari Lal And Others on 12 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                              Neutral Citation No:=2024:PHHC:003781




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
112                                                            2024:PHHC:003781
                                                    CR-4532-2017 (O&M)
                                                     Date of decision: 12.01.2024

TEHAL SINGH                                                    ..Petitioner
                                       Versus
GIRDHARI LAL AND OTHERS                                        ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:       Mr. Vijay Lath, Advocate for the petitioner.

               Mr. Naresh Kaushik, Advocate for respondent No.1 and 2.

ANIL KSHETARPAL, J(Oral)

1. This revision petition has been filed by the plaintiff to challenge

the correctness of the judgment passed by the trial Court while dismissing the

plaintiff's suit filed under Section 6 of the Specific Relief Act, 1963. he filed

the suit claiming forcible dispossession at the hands of the respondent.

2. On 22.12.2023, the following order was passed:-

"The learned counsel representing the respondent No.1 and 2 has supplied a photocopy of the judgment passed by the Additional District Judge, S.A.S. Nagar Mohali, on 29.03.2023. He submits that in view of the aforesaid judgment, the present revision petition is liable to be dismissed.

The learned counsel representing the petitioner prays for a short accommodation to study the judgment before assisting the Court.

List on 12.01.2024, in the urgent list."

3. The learned counsel representing the appellant fairly submits that

in view of the dismissal of plaintiff's suit for specific performance of the

agreement to sell, he does not find it appropriate to press the present revision

petition.

4. Ordered accordingly.

5. All the pending miscellaneous applications, if any, are also disposed of.

January 12th, 2024                                     (ANIL KSHETARPAL)
Ay                                                          JUDGE
Whether speaking/reasoned          :     Yes/No
Whether reportable                 :     Yes/No

Neutral Citation No:=2024:PHHC:003781

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