Punjab-Haryana High Court
Dharamvir Gupta Son Of Madan Lal Gupta vs Ranbir Gupta Son Of Madan Lal Gupta on 22 April, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.4 of 2004 (O&M)
Date of decision: 22.04.2013
Dharamvir Gupta son of Madan Lal Gupta, C/o Madan Di Hati,
Bazar Basanwala, Phagwara, District Kapurthala.
...Petitioner
versus
Ranbir Gupta son of Madan Lal Gupta, resident of Bazar Basanwala,
Phagwara, District Kapurthala, and others.
....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Ms. Hemani Sarin, Advocate,
for Mr. M.L. Sarin, Senior Advocate,
for the petitioner.
None for the respondents.
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K.Kannan, J. (Oral)
1. The counsel states that the revision petitioner has handed over the possession of the property to the respondent outside Court and seeks for a disposal of the case as having become infrcutuous. In this regard, the petitioner produces an affidavit before this Court. The said affidavit of the petitioner is taken on file.
2. The civil revision is disposed of as having become infructuous.
(K.KANNAN) JUDGE 22.04.2013 sanjeev