Punjab-Haryana High Court
M/S Adigear International And Another vs M/S Tex Corp. Limited And Other on 22 February, 2019
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR no.821 of 2019 (O&M)
Date of Decision: 22.02.2019
M/s Adigear International and another ...Petitioners
Vs.
M/s Tax Corp. Ltd. and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present:- Mr. Vaibhav Narang, Advocate, for the petitioners.
Mr. V.B. Aggarwal, Advocate, for the respondents.
Amol Rattan Singh, J (Oral)
Mr. V.B. Aggarwal, learned counsel for the respondents, as also counsel for the petitioners, are ad idem that upon Civil Revision no.1217 of 2019 having been filed by the petitioners herein, with that petition having challenged the order passed by the appellate court on the appeal filed by the petitioners against dismissal of their application filed under Order 9 Rule 13 of the CPC, this petition has been rendered infructuous.
Disposed of as such.
22.02.2019 (Amol Rattan Singh)
vcgarg/dinesh Judge
Whether speaking/reasoned : Yes
Whether reportable : no
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