Surinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 10558 P&H

Punjab-Haryana High Court

Surinder Singh vs State Of Punjab And Ors on 1 July, 2024

                                 Neutral Citation No:=2024:PHHC:080965




        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
127
                                                    CWP-14452-2024
                                          Date of decision: 01.07.2024

SURINDER SINGH                                               .........Petitioner

                               VERSUS


STATE OF PUNJAB AND OTHERS                                 ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****
Present:-   Mr. Rakesh Bhatia, Advocate
            for the petitioner.

                            *****

VINOD S. BHARDWAJ, J. (Oral)

Challenge in the present writ petition is to the judgment

and decree dated 05.06.2012 passed by the Civil Judge, (Junior

Division), Ludhiana having been allegedly obtained by way of fraud

and misrepresentation.

It is fairly conceded by the Counsel appearing on behalf

of the petitioner that against the above said judgment and decree, an

application under Order 9 Rule 13 for setting aside the ex-parte decree

had been preferred and that the said application had also been

dismissed. He had not preferred any appeal which is admissible under

Order 41 of the Code of Civil Procedure, 1908 against the said order.

Faced with the above, Counsel for the petitioner seeks

withdrawal of the present writ petition so as to take recourse to the

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Neutral Citation No:=2024:PHHC:080965

alternative remedies, if available, in accordance with law.

Disposed of as withdrawn with liberty as aforesaid.

(VINOD S. BHARDWAJ) JUDGE JULY 01, 2024 Vishal sharma

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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