Subhash Chand vs Tarsem Lal
2024 Latest Caselaw 19759 P&H

Punjab-Haryana High Court

Subhash Chand vs Tarsem Lal on 7 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                        Neutral Citation No:=2024:PHHC:144872




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
309
                                                       CR-558-2022
                                                       Decided on:07.11.2024
Subhash Chand
                                                                    . . . Petitioner
                                      Versus

Tarsem Lal
                                                                  . . . Respondent
CORAM:         HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Amrik Singh, Advocate
         for the petitioner.

              *****
VIKAS BAHL, J.(ORAL)

1. The present Civil Revision Petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 30.11.2021 (Annexure P-7) passed by the Civil Judge (Sr. Divn.), Rupnagar whereby the application filed by the petitioner for consolidation of the civil suits has been disposed of.

2. It has been brought to the notice of this Court that both the civil suits have been finally decided by the Civil Judge (Sr. Divn.), Rupnagar vide separate judgments dated 13.09.2023 and thus, the present petition has been rendered infructuous.

3. In view of the above, present Civil Revision Petition is disposed of as having been rendered infructuous.

                                                                (VIKAS BAHL)
07.11.2024                                                         JUDGE
Mehak
                     Whether reasoned/speaking?        Yes/No
                     Whether reportable?               Yes/No




                                       1 of 1