Punjab-Haryana High Court

Corporation Bank vs Poonam Rani @ Pinky And Others on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        362                                          CR No.3722 of 2019
                                                                     Date of Decision : 06.05.2024


                        Corporation Bank                                                  ....Petitioner

                                                           VERSUS

                        Poonam Rani @ Pinky and Others                                 ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Ajay Singla, Advocate for the petitioner.

                        ALKA SARIN, J. (Oral)

1. The present revision petition has been filed for issuance of

direction to the Trial Court for deciding the application under Order I Rule

10 of the Code of Civil Procedure, 1908 filed by the petitioner in Civil Suit

No.2059 of 2018 titled 'Poonam Rani vs. Ashok Kumar and Others'.

2. As per e-Court website of District Court Bathinda, the main suit

itself stands dismissed in default vide order dated 06.09.2023, rendering the

present revision petition as infructuous.

3. Dismissed as having been rendered infructuous with liberty to

revive in case anything survives in the matter. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 06.05.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO