Joginder Singh And Anr vs Kanwaljit Singh And Anr
2024 Latest Caselaw 10094 P&H

Punjab-Haryana High Court

Joginder Singh And Anr vs Kanwaljit Singh And Anr on 9 May, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                    Neutral Citation No:=2024:PHHC:064725




118
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH


                                             Civil Revision No.6848 of 2023
                                             Date of Decision: 09.05.2024

Joginder Singh & another
                                                       ...Revisionists-Petitioners
                                   Versus
Kanwaljit Singh & another
                                                                 ...Respondents


CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-    Ms. Ruby Kaur, Advocate,
             for the revisionists-petitioners.

                                 ****

MEENAKSHI I. MEHTA, J. (ORAL)

At the very outset, learned counsel for the petitioners submits

that the instant revision-petition has become infructuous as the Civil Suit,

out of which it had arisen, has already been decided by the trial Court vide

the judgment passed on 17.11.2023.

Resultantly, the revision-petition in hand stands disposed of,

as having been rendered infructuous.

                                                 (MEENAKSHI I. MEHTA)
09.05.2024                                             JUDGE
seema


             Whether speaking/reasoned:          Yes
             Whether Reportable:                 No




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