Punjab-Haryana High Court
Harbans Singh vs Som Nath (Now Deceased) Through Legal ... on 11 May, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 3048 of 2015 (O&M)
Date of Decision: 11.05.2015.
Harbans Singh
.. Petitioner
versus
Somnath (deceased) through LR
.. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Madan Lal Saini, Advocate for the petitioner.
Rajesh Bindal, J.
Learned counsel for the petitioner submitted that though the application filed by the petitioner under Order 38 Rule 5 of C.P.C. seeing attachment of the property of the defendant before the judgment was dismissed as the Court prima facie did not find that there was any effort to sell the property, however, considering the statement made by defendant in reply to the application filed by the petitioner under Order 38 Rule 5 of C.P.C., wherein it has been stated that he has no intention to alienate the property, he may be permitted to withdraw the present petition.
Ordered accordingly.
11.05.2015 (Rajesh Bindal)
Manoj Bhutani Judge
MANOJ KUMAR
2015.05.13 10:36
I attest to the accuracy and
authenticity of this document