Sadhu Ram Through His Lrs And Anr vs Gurudwara Sahib Akal Bunga And Others
2024 Latest Caselaw 20648 P&H

Punjab-Haryana High Court

Sadhu Ram Through His Lrs And Anr vs Gurudwara Sahib Akal Bunga And Others on 20 November, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                 Neutral Citation No:=2024:PHHC:152163




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(124)                                          CR-4670-2024
                                               Date of Decision: 20.11.2024

Sadhu Ram through his LRs and another                      .....Petitioners

                                  Versus

Gurudwara Sahib Akal Bunga and others                      ....Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:     Mr. Arnav Kumar Sood, Advocate for the petitioners.

              ****
VIKAS SURI, J. (Oral)

1. This revision petition filed under Article 227 of the Constitution

of India is for setting aside order dated 18.12.2018 (Annexure P-1) passed

by learned Civil Judge (Junior Division), Sub Division Bilaspur,

Yamunanagar, whereby counter claim filed by the defendants/petitioners

was withdrawn simplicitor.

2. It is not disputed that the main suit has been disposed of vide

judgment and decree dated 21.12.2018 against which a statutory appeal lies

and the order impugned herein has merged in the final judgment and decree.

3. Faced with the above situation, learned counsel for the

petitioners prays for withdrawal of the instant petition with liberty to the

petitioners to avail their alternative remedy, in accordance with law.

4. Dismissed as withdrawn with liberty aforesaid.

November 20, 2024                                      (VIKAS SURI)
d.gulati                                                   JUDGE
             Whether speaking/reasoned         :      Yes/No
             Whether reportable                :      Yes/No




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