Punjab-Haryana High Court

Kavita vs Dalbir And Ors on 3 May, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                  Neutral Citation No:=2024:PHHC:061240




                                                           2024:PHHC: 061240

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

111-2                                     CM-7538-CII-2024 in/&
                                          CR-8364-2018 (O&M)
                                          Date of decision: 03.05.2024

Kavita

                                                                  ...Petitioner
                    Versus

Dalbir and others
                                                               ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present:     Ms. Mehak Ghangas, Advocate for the applicant-petitioner.
                                 *****
VIKAS SURI, J. (Oral)

CM-7538-CII-2024

This is an application under Section 151 CPC for withdrawal

of the main revision petition.

Learned counsel for the petitioner submits that the present

revision petition has arisen from the order passed on an application under

Order 39 Rules 1 & 2 CPC. It is further submitted that during the

pendency of the instant revision petition, the main suit has been decreed

vide judgment and decree dated 27.02.2024. Thus, the present revision

petition has been rendered infructuous.

Notice of the application to learned counsel for the

non-applicants.

Mr. Sukhdev Singh, Advocate for Mr. Vikram Singh,

Advocate, accepts notice on behalf of respondent Nos.1 and 2 and affirms

1 of 2

Neutral Citation No:=2024:PHHC:061240

CR-8364-2018 -2- 2024:PHHC: 061240

the aforesaid. He submits that he has no objection to the withdrawal of the

revision petition.

Accordingly, the present application is allowed. On the oral

prayer of learned counsel for the parties, the date of hearing of the main

case is advanced from 12.07.2024 to today and with their consent, taken

on board for consideration.

CM stands disposed of.

CR-8364-2018

Dismissed as withdrawn.




                                                     (VIKAS SURI)
 May 03, 2024                                           JUDGE
 sumit.k



             Whether speaking/reasoned :              Yes / No
             Whether Reportable :                     Yes / No




                                 2 of 2