Punjab-Haryana High Court
Balbir Kaur vs State Bank Of India on 10 February, 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.4915 of 2015
Date of decision: 10.02.2016
Balbir Kaur
....Petitioner
Versus
State Bank of India
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH DHALIWAL
1) Whether Reporters of the local papers may be allowed to see
the judgment ?
2) To be referred to the Reporters or not ?
3) Whether the judgment should be reported in the Digest ?
Present: - Mr. Ramesh Sharma, Advocate, for the petitioner.
PARAMJEET SINGH DHALIWAL, J. (ORAL)
Learned counsel for the petitioner submits that this revision petition has been rendered infructuous as the suit has already been decided.
Dismissed as infructuous. However, petitioner will be at liberty to raise all the objections in appeal before the competent Court.
(Paramjeet Singh Dhaliwal) Judge February 10, 2016 R.S. RAVINDER SINGH 2016.02.11 10:41 I attest to the accuracy and authenticity of this document