Bharti vs Arun Kumar Seth And Anr
2024 Latest Caselaw 10322 P&H

Punjab-Haryana High Court

Bharti vs Arun Kumar Seth And Anr on 13 May, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:066340




137          IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                     CR-4754-2023(O&M)
                                                     Date of decision : 13.05.2024

Bharti                                                           ...Petitioner

                                               Vs.

Arun Kumar Seth and another                                      ...Respondents

CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     Mr. V.K. Sandhir, Advocate
             for the petitioners.

             Ms. Anu Pal, Advocate
             for respondents No.1 and 2.

                            ***

ANIL KSHETARPAL, J. (Oral)

1. Upon realizing that the revision petition is not maintainable in

view of the judgment passed by the Hon'ble Supreme Court in 'The Koushik

Mutually Aided Cooperative Housing Society vs. Ameena Begum &

Another', 2024(1) RCR (Civil) 287, the learned counsel representing the

petitioner seeks permission to withdraw the revision petition.

2. Ordered accordingly.

                                                           (ANIL KSHETARPAL)
13.05.2024                                                      JUDGE
neeraj
             Whether speaking/reasoned :             Yes         No
             Whether Reportable :                    Yes         No




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