Punjab-Haryana High Court
Rajinder Singh Since Deceased Through ... vs Sandeep Kumar And Others on 25 February, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CR No.1313 of 2020 -1-
125
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.1313 of 2020
Date of decision: February 25, 2020
Rajinder Singh
.....Petitioner
Versus
Sandeep Kumar and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Gursimran Singh Madaan, Advocate for the petitioner.
*****
MAHABIR SINGH SINDHU, J Present revision petition has been filed under Article 227 of the Constitution of India for seeking a direction to the learned Appellate Court for deciding the stay application dated 02.02.2018 in case titled as "Mamta Rani versus Sandeep Kumar".
After arguing for sometime, learned counsel for the petitioner wishes to withdraw the present petition with liberty to move an appropriate application before the learned Additional District Judge, Jalandhar.
Dismissed as withdrawn with liberty aforesaid.
(MAHABIR SINGH SINDHU) JUDGE February 25, 2020 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 27-02-2020 02:53:49 :::