Punjab-Haryana High Court
M/S Mount Abu Buildwell Pvt. Ltd. And Anr vs Vikas And Ors on 20 April, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=2023:PHHC:055475
CR No. 2352 of 2023 (O&M) 2023:PHHC:055475
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(119) CR No. 2352 of 2023 (O&M)
Date of Decision : 20.04.2023
M/s Mount Abu Buildwell Pvt. Ltd. and another
...Petitioners
Versus
Vikas and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Sanjeev Manrai, Senior Advocate with
Mr. Jaideep Verma, Advocate and
Ms. Neha, Advocate for the petitioners.
***
Harsimran Singh Sethi J. (Oral)
CM-6948-C-2023 Application is allowed, as prayed for.
CR No. 2352 of 2023 Learned counsel for the petitioners submits that the present petition may kindly be disposed of having been not pressed any further with direction to the trial court to frame the issue of limitation as well as jurisdiction and decide the same as a preliminary issue.
It may be noticed that at this stage, this Court is not required to pass such order. In case, after the framing of the issues, any application is moved by the petitioners to decide any issue qua the jurisdiction or the limitation as a preliminary issue, the court will render due consideration to the said application and will pass appropriate order on the same.
1 of 2 ::: Downloaded on - 22-04-2023 05:20:49 ::: Neutral Citation No:=2023:PHHC:055475 CR No. 2352 of 2023 (O&M) 2023:PHHC:055475 2 Keeping in view the above, the present civil revision petition is disposed of having been not pressed any further.
April 20, 2023 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:055475 2 of 2 ::: Downloaded on - 22-04-2023 05:20:49 :::