Punjab-Haryana High Court
Gurdev Singh vs Mahender Kaur And Others on 8 February, 2021
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Civil Revision-55-2021 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision-55-2021
Date of decision: - 08.02.2021
Gurdev Singh
....Petitioner
Versus
Mahender Kaur and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Rakesh Nagpal, Advocate
for the petitioner.
Mr. Sharad Aggarwal, AAG, Haryana.
( Through Video Conferencing )
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HARSIMRAN SINGH SETHI, J. (ORAL)
Learned counsel for the petitioner submits that during the pendency of the present revision petition, the interim order granted in favour of the other side has already been vacated and therefore, the petitioner be allowed to withdraw this revision petition with liberty to file an appropriate application before the appropriate Forum for the redressal of his grievance in case he feels that the suit is not maintainable.
Ordered accordingly.
February 08, 2021 ( HARSIMRAN SINGH SETHI )
naresh.k JUDGE
Whether reasoned/speaking? Yes
Whether reportable? No
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