Gurpartap Singh And Anr vs Shivala Narsingh And Ors
2024 Latest Caselaw 17903 P&H

Punjab-Haryana High Court

Gurpartap Singh And Anr vs Shivala Narsingh And Ors on 25 September, 2024

Author: Alka Sarin

Bench: Alka Sarin

                        IN THE HIGH COURT OF PUNJ AB AND HARYANA AT CHANDIGARH


                        122                                             CR-3987-2023 (O&M)
                                                                        Date of Decision : 25.09.2024


                        Gurpartap Singh and Another                                         ....Petitioners

                                                          VERSUS

                        Shivala Narsingh Wala and Others                                  ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Kulwant Singh Boparai, Advocate for the petitioners.

                                     Mr. Pankaj Bali, Advocate for respondent Nos.1 and 2.


                        ALKA SARIN, J. (Oral)

CM-14140-CII-2024

This is an application under Section 151 of the Code of Civil

Procedure, 1908 for preponing the date of hearing in the main case (CR-

3987-2023) from 20.11.2024 to an early date.

Learned counsel appearing on behalf of the petitioners states

that he has no objection if the present application is allowed.

For the reasons stated in the application, the same is allowed.

With the consent of learned counsel for the parties, the main revision

petition is taken on Board today itself.

CM stands disposed off.

CR-3987-2023 (O&M)

Learned counsel for the parties are ad idem that the present

petition has since been rendered infructuous.

integrity of this order/judgment

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 25.09.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment