The Delhi Public School Society vs M/S Mahavir Educational Society
2024 Latest Caselaw 19027 P&H

Punjab-Haryana High Court

The Delhi Public School Society vs M/S Mahavir Educational Society on 28 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                       Neutral Citation No:=2024:PHHC:141215




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
318
                                                CR-933-2024
                                                Decided on:28.10.2024
The Delhi Public School Society
                                                                  . . . Petitioner
                                     Versus

M/s Mahavir Educational Society
                                                                . . . Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Puneet Mittal, Sr. Advocate with (Through VC)
         Mr. Manav Bajaj, Advocate and
         Mr. Paramveer Singh, Advocate
         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 19.08.2023 (Annexure P-1) passed by the Civil Judge (Jr. Divn.), Kurukshetra in civil suit No. 425 of 2023 whereby an application under Order VII Rule 11 read with Section 151 CPC filed by the petitioner/defendant has been dismissed.

2. It has been brought to the notice of this Court that vide judgment dated 30.05.2024 passed by the Civil Judge (Jr. Divn.), Kurukshetra has allowed the application under Section 8 of the Arbitration and Conciliation Act, 1996 and the plaint has been ordered to be returned to the plaintiff as per the rules with liberty to present it before the appropriate forum 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)
28.10.2024                                                       JUDGE
Mehak
                   Whether reasoned/speaking?        Yes/No
                   Whether reportable?               Yes/No




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