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Punjab-Haryana High Court

M/S Spartans Club And Another vs Satyawati Chauhan And Others on 29 January, 2025

Author: Pankaj Jain

Bench: Pankaj Jain

                                                Neutral Citation No:=2025:PHHC:013259



CR-7007-2024(O&M)                        1



IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

(307)                   CR-7007-2024(O&M)
                        Date of Decision:- 29.01.2025

M/s.Spartans Club and another                            .................Petitioners

Versus

Satyawati Chauhan and others                             ...............Respondents

CORAM           HON'BLE MR.JUSTICE PANKAJ JAIN

Present         Mr. Munfaid Khan, Advocate,
                for the petitioners.

        Mr.Rahul Sharma, Advocate,
        for the respondents.
        ***

PANKAJ JAIN, J ( ORAL )

1. Mr. Rahul Sharma, Advocate for respondents has brought to the notice of this Court that the instant petition was filed seeking clubbing of two civil suits and two eviction petitions which are detailed as under:-

S.No.    Case No.        Title                                Stage

1.       RP/69/2022      Satywati Chauhan v. M/s Spartans Listed on 21.04.2025 for arguments on
                         Club                             Order 7, Rule 11 СРС.

2.       RP/91/2022      DC Chaudhary v. M/s Spartans Club    Already dismissed as withdrawn on

05.11.2024 (Before filing of the present Revision Petition)

3. CS/2326/2020 Satywati v. M/s Spartans Club Listed on 13.02.2025 for Plaintiff's evidence.

4. CS/2617/2020 DC Chaudhary v. M/s Spartans Club Decreed on 20.01.2025 He submits that Rent Petition No.91 of 2022 already stands dismissed as withdrawn; Civil Suit No.2617 of 2020 now stands decreed on 20.01.2025. So far as the Rent Petition No. 69 of 2022 is concerned, he has instructions that the respondents will be withdrawing the same as the same prima facie is not maintainable. Thus, it is only Civil Suit No.2326 of 2020, which will be left.

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2. In view of the above, nothing survives in the present revision petition as only one civil suit is left pending between the parties and nothing survives in the hands of this Court to adjudicate.

4. Dismissed as having been rendered infructuous.





29.01.2025                                                       (PANKAJ JAIN)
mamta                                                               JUDGE
      Whether speaking / reasoned                    Yes/No
      Whether reportable                             Yes/No




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