Punjab-Haryana High Court
Brahm Jit Singh & Ors vs Sumitra Devi & Ors on 28 November, 2016
CR No.7975 of 2016 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CR No. 7975 of 2016(O&M)
Date of decision :28.11.2016
Brahm Jit Singh and others
......Petitioners
Versus
Sumitra Devi and others
........Respondents
CORAM : HON'BLE MR. JUSTICE DARSHAN SINGH
Present: Mr.Sudhir Mittal, Advocate
for the petitioners.
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DARSHAN SINGH, J. (Oral)
Learned counsel for the petitioners stated that the present revision petition may be dismissed as withdrawn with liberty to the petitioners to move an application under Section 10 of the Code of Civil Procedure, 1908 for staying the proceedings of the suit being the subsequent suit between the same parties with respect to the same subject matter.
Dismissed as withdrawn with liberty aforesaid. If, any such application is moved, the learned trial Court will be at liberty to adjudicate the said application on merits in accordance with law.
(DARSHAN SINGH) 28.11.2016 JUDGE S.khan Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 03-12-2016 01:42:00 :::