Kamlesh vs Dharampal And Anr
2024 Latest Caselaw 20422 P&H

Punjab-Haryana High Court

Kamlesh vs Dharampal And Anr on 18 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                       Neutral Citation No:=2024:PHHC:149792




          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
308
                                                       CR-6639-2023 (O&M)
                                                       Decided on:18.11.2024
Kamlesh
                                                                   . . . Petitioner
                                    Versus

Dharampal and another

                                                                . . . Respondents
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None 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 02.08.2022

(Annexure P-5) and the order datead 02.09.2023 (Annexure P-6) passed by

the Additional Civil Judge (Sr. Divn.), Kharkhoda vide which the appliation

for setting aside the ex-parte order dated 02.08.2022 has been dismissed.

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

judgment dated 06.08.2024, the main suit itself has been decreed 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)
18.11.2024                                                        JUDGE
Mehak
                   Whether reasoned/speaking?         Yes/No
                   Whether reportable?                Yes/No




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