Kuldip Singh vs Karnail Singh And Another
2024 Latest Caselaw 19953 P&H

Punjab-Haryana High Court

Kuldip Singh vs Karnail Singh And Another on 11 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                       Neutral Citation No:=2024:PHHC:146852




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
261
                                                      CR-7864-2019 (O&M)
                                                      Decided on:11.11.2024

Kuldip Singh
                                                                   . . . Petitioner
                                     Versus

Karnail Singh and another

                                                                . . . Respondents
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Rahul Chadha, Advocate for
         Mr. Shekhar Verma, 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 22.10.2019 (Annexure P-5) passed by the Additional District Judge, Hoshiarpur in appeal No. 61 of 2019 titled as "Karnail Singh Vs. Kuldip Singh and another" which was filed against the order dated 15.02.2019.

2. It has been brought to the notice of this Court that vide judgment dated 16.12.2022, the trial Court has decreed the suit of the plaintiff 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.

4. Liberty is granted to the petitioner to revive the petition, in case any cause of action survives.

                                                              (VIKAS BAHL)
11.11.2024                                                       JUDGE
Mehak
                   Whether reasoned/speaking?        Yes/No
                   Whether reportable?               Yes/No




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