Punjab-Haryana High Court
Gaje Singh vs Gian Chand on 24 August, 2018
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 1227 of 2017
Date of decision:- 24.08.2018
Gaje Singh ...Petitioner
Versus
Gian Chand ...Respondent
CORAM: HON'BLE MR.JUSTICE HARINDER SINGH SIDHU
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Present: - None for the petitioner.
Mr. T.S.Sullar, Advocate and
Mr. P.S. Sullar, Advocate
for the respondent.
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HARINDER SINGH SIDHU, J.
Learned counsel for the respondent states that in this revision petition, the order of learned Additional District Judge, Kurukshetra dated 09.09.2016 allowing the application of the respondent to sue as an indigent person has been assailed. The appeal has been finally decided by learned Additional District Judge, Kurukshetra on 19.07.2018. The respondent has also died. Hence, the present revision petition has been rendered infructuous.
Disposed of accordingly.
(Harinder Singh Sidhu) Judge 24.08.2018 dinesh Whether speaking/reasoned Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 01-09-2018 08:44:52 :::