Punjab-Haryana High Court
Gurbax Singh vs Jagtar Singh on 18 February, 2015
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.1099 of 2015
Date of decision: February 18, 2015.
Gurbax Singh
... Petitioner
v.
Jagtar Singh
... Respondent
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri Sherry K. Singla, Advocate, for the petitioner.
Dr. Bharat Bhushan Parsoon, J. (Oral):
Counsel for the petitioner seeks withdrawal of the petition with liberty to take all the pleas, taken herein, before the court below but urges that, keeping in view the nature of litigation between co-sharers, some time limit should be fixed for adjudication of the suit on merits and further that anything stated in the impugned orders may not stand in the way of adjudication of substantive rights of the petitioner-defendant.
As prayed, dismissed as withdrawn with liberty aforesaid.
The trial court would decide the suit within six months.
However, anything appearing in the impugned orders would not stand in the way of adjudication of substantive rights of the parties.
[Dr. Bharat Bhushan Parsoon] February 18, 2015. Judge kadyan VINOD KUMAR KADYAN 2015.02.20 15:10 I attest to the accuracy and integrity of this document Chandigarh