Manjit Singh vs Amarjit Singh And Ors
2024 Latest Caselaw 20768 P&H

Punjab-Haryana High Court

Manjit Singh vs Amarjit Singh And Ors on 21 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:152689




         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
253
                                                     CR-6762-2019
                                                     Decided on:21.11.2024
Manjit Singh
                                                                   . . . Petitioner
                                    Versus

Amarjit Singh and others

                                                                . . . Respondents
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Ms. Sanya Kapoor, Advocate and
         Ms. Harsheeta Rai Sharma, Advocate for
         Mr. Shobit Phutela, Advocate
         for the petitioner.

             Mr. Divanshu Jain, Advocate
             for respondent No.2.
                    *****
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 03.09.2019

(Annexure P-1) passed by the Civil Judge (Jr. Divn.), Ludhiana in Suit

bearing No. CS/1501/2014.

2. Learned counsel for the petitioner has submitted that the main

suit itself has been dismissed vide judgment dated 22.10.2024 by the trial

Court 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.

                                                              (VIKAS BAHL)
21.11.2024                                                       JUDGE
Mehak
                   Whether reasoned/speaking?        Yes/No
                   Whether reportable?               Yes/No




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