Saroj Kakria vs Chitranjan Aggarwal And Anr
2024 Latest Caselaw 20766 P&H

Punjab-Haryana High Court

Saroj Kakria vs Chitranjan Aggarwal And Anr on 21 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                 Neutral Citation No:=2024:PHHC:153544




IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


341-1                                           CR-7334-2023 (O&M)
                                                Date of Decision : 21.11.2024


Saroj Kakria                                                      ....Petitioner

                                     VERSUS

Chitranjan Aggarwal and Another                                ....Respondents


CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


Present :    Mr. Naresh Jain, Advocate for the petitioner.


ALKA SARIN, J. (Oral)

1. Present revision petition has been filed challenging the order dated 28.01.2019 whereby an application under Order I Rule 10 of the Code of Civil Procedure, 1908 was allowed by the Trial Court as well as order dated 21.10.2023 passed by the Additional District Judge, Chandigarh whereby the appeal filed by the petitioner has been dismissed.

2. Learned counsel for the petitioner states that the present revision petition has since been rendered infructuous inasmuch as the main civil suit has been dismissed by the Trial Court vide judgment and decree dated 24.09.2024.

3. In view of the above, the present revision petition is dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 21.11.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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