Vikas Sharma vs Asha Mundan And Ors
2024 Latest Caselaw 19954 P&H

Punjab-Haryana High Court

Vikas Sharma vs Asha Mundan And Ors on 11 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                       Neutral Citation No:=2024:PHHC:146921




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
300
                                                      CR-1106-2022 (O&M)
                                                      Decided on:11.11.2024

Vikas Sharma
                                                                   . . . Petitioner
                                     Versus

Asha Mundan and others

                                                                . . . Respondents
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the petitioner.
        Mr. Vasu Gupta, Advocate for
        Mr. Prateek Mahajan, Advocate
        for respondent No.3.
               *****
VIKAS BAHL, J.(ORAL)

1. The present Civil Revision Petition has been filed under Article

227 of the Constitution of India for quashing the impugned order dated

03.03.2022 (Annexure P-1) whereby the application preferred by the

petitioner under Order VII Rule 11 CPC has been rejected.

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

judgment dated 28.08.2024, the trial Court has dismissed the suit filed by 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




                                      1 of 1