Mewa vs Vinod And Others
2024 Latest Caselaw 19100 P&H

Punjab-Haryana High Court

Mewa vs Vinod And Others on 29 October, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                        Neutral Citation No:=2024:PHHC:141975




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
248
                                                   CR-3152-2019 (O&M)
                                                   Decided on:29.10.2024
Mewa
                                                                       . . . Petitioner
                                      Versus

Vinod and others
                                                                    . . . 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 24.01.2019 (Annexure P-5) passed by the Civil Judge (Jr. Divn.), Narwana whereby the application dated 20.12.2018 (Annexure P-2) filed by defendant No.1/petitioner under Order 7 Rule 11CPC has been dismissed.

2. It has been brought to the notice of this Court that vide judgment dated 20.02.2023 passed by the Civil Judge (Jr. Divn.), Narwana, the main suit itself has been finally decided 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. Pending miscellaneous application, if any, shall stand disposed of with the abovesaid order.

                                                                 (VIKAS BAHL)
29.10.2024                                                          JUDGE
Mehak
                      Whether reasoned/speaking?        Yes/No
                      Whether reportable?               Yes/No




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