Punjab-Haryana High Court
Hardeep Singh Son Of Nahar Singh Son Of ... vs Smt. Bimla Devi Wife Of Baru Singh And ... on 1 August, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.5491 of 2011
Date of Decision.01.08.2012
Hardeep Singh son of Nahar Singh son of Jang Singh r/o village Udaipur,
Tehsil Tohana, District Fatehabad .....Petitioner
Versus
Smt. Bimla Devi wife of Baru Singh and others .....Respondents
Present: Mr. Gourav Jain, Advocate
for the petitioner.
Mr. Amit Khatkar, Advocate
for respondent No.1.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner seeks for permission to withdraw the revision petition as having become infructuous.
2. The revision petition is dismissed as having become infructuous.
(K. KANNAN) JUDGE August 01, 2012 Pankaj*