Punjab-Haryana High Court
Ravinder Singh Verma Son Of Shri Amar ... vs Mohinder Walia Son Of Shri Sheetal ... on 13 March, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.7234 of 2008 (O&M)
Date of decision:13.03.2013
Ravinder Singh Verma son of Shri Amar Nath ...Petitioner
versus
Mohinder Walia son of Shri Sheetal Parshad Walia ....Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. R.P. Singh Ahluwalia, Advocate,
for the petitioner.
Mr. Aman Chaudhary, Advocate,
for the respondent.
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K.Kannan, J. (Oral)
1. Counsel for the revision petitioner seeks dismissal of the revision petition as the same has become infructuous.
2. As sought for, the revision petition is dismissed as infructuous.
(K.KANNAN) JUDGE 13.03.2013 sanjeev