Punjab-Haryana High Court
Nirbhai Singh vs Satvinder Singh on 13 March, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:035774
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
112 2024:PHHC:035774
CR-5361-2016
Date of decision: 13.03.2024
NIRBHAI SINGH ..Petitioner
Versus
SATVINDER SINGH ..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Jai Bhagwan, Advocate
for the petitioner.
Mr. Aseem Kataria, Advocate
for respondent.
ANIL KSHETARPAL, J(Oral)
1. The learned counsel representing the petitioner submits that the property of the petitioner, which was the subject matter of ejectment and proposed to be sold in execution decree has now been released from the attachment.
2. Hence, the revision petition is rendered infructuous.
3. Ordered accordingly.
4. All the pending miscellaneous applications, if any, are also disposed of.
March 13th, 2024 (ANIL KSHETARPAL) Ay JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
Neutral Citation No:=2024:PHHC:035774 1 of 1 ::: Downloaded on - 15-03-2024 02:38:47 :::