Om Parkash vs Madhu And Ors
2024 Latest Caselaw 5397 P&H

Punjab-Haryana High Court

Om Parkash vs Madhu And Ors on 11 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               2024:PHHC:034464
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                         120                                            CR-587-2024 (O&M)
                                                                        Date of Decision : 11.03.2024

                         OM PARKASH                                                         .... Petitioner

                                                            VERSUS

                         MADHU AND OTHERS                                                .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Deep Kanwal Singh, Advocate for
                                        Mr. Amit Dhawan, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Challenge in the present petition is to the order dated

07.11.2023 (Annexure P-6) passed by the learned Civil Judge (Junior

Division), Nakodar whereby the application filed under Order 6 Rule 17

CPC read with Section 151 CPC by defendant No.1-petitioner for amending

the written statement was dismissed.

2 As per the E-Courts website of Civil Court Nakodar, District

Jalandhar, the main civil suit itself stands dismissed.

3. In view thereof, learned counsel appearing on behalf of the

petitioner seeks permission to withdraw the present petition.

4. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                         11.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE
                                    NOTE:      Whether speaking/non-speaking: Speaking
                                               Whether reportable: YES/NO





integrity of this judgment/order.