Punjab-Haryana High Court
Sukhwinder vs Rajinder Kaur And Others on 18 March, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
CR 7849/2012(O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR 7849/2012(O&M)
Date of decision:18/03/2013
Sukhwinder
.............Petitioner
v.
Rajinder Kaur and others
.............Respondents
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- None.
Jaswant Singh,J(Oral).
Plaintiff no.2-Sukhwinder Singh is in revision under Article 227 of the Constitution aggrieved against the concurrent findings recorded by both the Courts below whereby in a suit for permanent injunction, temporary injunction under Order 39 Rules 1 and 2 CPC has been declined by the learned Civil Judge (Junior Division) Ludhiana vide order dated 6.12.2011 and the findings thereof duly affirmed by the learned Additional District Judge, Ludhiana vide order dated 12.11.2012 Since the last three dates none has put in appearance on behalf of the petitioner. Same is the position today. From this, it is evident that the petitioner is not interested in pursuing the present revision petition.
Dismissed in default.
18.03.2013. (Jaswant Singh) joshi Judge