Varsha Rani And Anr vs Om Parkash
2024 Latest Caselaw 5707 P&H

Punjab-Haryana High Court

Varsha Rani And Anr vs Om Parkash on 13 March, 2024

                                                         Neutral Citation No:=2024:PHHC:036223




                                                       2024:PHHC:036223

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

117                                           CM-23685-CII-2023 in/and
                                              CR-3596-2022
                                              Date of Decision: 13.03.2024

VARSHA RANI AND ANOTHER
                                                          ... Petitioners
                                    VERSUS

OM PARKASH
                                                          ....Respondent

CORAM:          HON'BLE MRS. JUSTICE RITU TAGORE

Present:        Mrs. Neeraj Chandel, Advocate for
                Mr. Kulwant Singh, Advocate
                for the for the applicant-petitioners.

                Mr. Amit Sharma, Advocate
                for the respondent.

                              *****

RITU TAGORE, J.(Oral)

CM-23685-CII-2023

Prayer in this application is for preponement of hearing

of revision petition (CR-3596-2022), which is listed for 29.04.2024.

Application is duly supported by an affidavit of the applicant-

petitioner No.2.

No objection to the prayer is raised by learned counsel

for respondent.

With the request and consent of learned counsel for

parties, hearing of revision petition is pre-poned from 29.04.2024 to

today itself.

Application is accordingly disposed of.

CR-3596-2022

1. Mr. Amit Sharma, Advocate appears on behalf of

1 of 2

Neutral Citation No:=2024:PHHC:036223

CM-23685-CII-2023 in/and :2: 2024:PHHC:036223 CR-3596-2022

respondent and files Power of attorney, which is taken on record,

subject to just exceptions.

2. Learned counsel for the respondent has placed on record

photocopy of judgment passed in Civil Suit No.5607 of 2015 titled 'Om

Parkash Vs. Varsha Rani and another' stating that main suit has been

disposed of and as such this revision petition has become infructuous.

3. Learned counsel for the petitioner seeks an adjournment to

have instructions in this regard. However, she was asked to get

instructions today itself, then she did not turn up.

4. This petition is accordingly disposed of as having become

rendered infructuous.

5. However, petitioners be notified of this order and they

are given liberty to move an appropriate application, if so, aggrieved

with the order.

(RITU TAGORE) JUDGE 13.03.2024 Rimpal

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

Neutral Citation No:=2024:PHHC:036223

2 of 2