Gurjant Singh vs M/S Bansi Ram Lekh Raj And Others
2024 Latest Caselaw 19618 P&H

Punjab-Haryana High Court

Gurjant Singh vs M/S Bansi Ram Lekh Raj And Others on 6 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                            Neutral Citation No:=2024:PHHC:144631




342
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                  CR-3186-2024
                                                  Date of decision: 06.11.2024

GURJANT SINGH                                                       ...Petitioner

                                         Versus

M/S BANSI RAM LEKH RAJ AND OTHERS                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:     None.
             ****

VIKAS BAHL, J. (ORAL)

1. This is a revision petition filed under Article 227 of the

Constitution of India for setting aside the order dated 16.10.2023 passed by

the Civil Judge (Junior Division), Moga whereby an application filed under

Section 151 CPC to consider the suit as suit for recovery has been

dismissed.

2. It has been brought to the notice of this Court that vide

judgment dated 08.10.2024, civil suit has been decreed and thus, the present

revision petition has been rendered infructuous.

3. In view of the above, the present revision petition is disposed

of as having been rendered infructuous.

4. Liberty is however granted to the petitioner to revive the same

in case any cause survives to him.

06.11.2024                                             (VIKAS BAHL)
Pawan                                                     JUDGE
             Whether speaking/reasoned:-               Yes/No
             Whether reportable:-                      Yes/No



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