Punjab-Haryana High Court
Ravinder Kumar Jain vs Varinder Singh on 29 October, 2014
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Revision No.7313 of 2014 (O&M)
Date of Decision: October 29, 2014.
Ravinder Kumar Jain
..........PETITIONER(s).
VERSUS
Varinder Singh
........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Vaibhav Sehgal, Advocate
for the petitioner (s).
*******
SURINDER GUPTA, J.(Oral)
After addressing arguments for some time, learned counsel for the petitioner seeks permission to withdraw the petition so as to move application before the Appellate Authority seeking disposal of application for mesne profits already pending there.
Dismissed as withdrawn.
( SURINDER GUPTA ) October 29, 2014. JUDGE Sachin M. SACHIN MEHTA 2014.10.29 18:00 I attest to the accuracy and integrity of this document Chandigarh