Punjab-Haryana High Court
Rashpal Singh And Anr vs Avtar Kaur on 18 March, 2021
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CR No.651-2021 (O&M)
Date of Decision:18.03.2021
Rashpal Singh and another
.......Petitioners
Versus
Avtar Kaur
......Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Bipan Sharma, Advocate for the petitioners.
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TEJINDER SINGH DHINDSA J.(Oral)
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
The instant revision petition has been filed under Article 227 of the Constitution of India assailing the order dated 03.03.2021 (Annexure P-1) passed by the Civil Judge (Junior Division), Jalandhar, dismissing objections that had been filed by the petitioners in the execution proceedings emanating from an ejection order in relation to premises in question and such ejection order having been affirmed even by the Appellate Authority on 26.03.2019.
Counsel having argued the matter at some length and confronted with the situation where this Court was not inclined to interfere, seeks withdrawal of this petition.
Dismissed as withdrawn.
(TEJINDER SINGH DHINDSA) JUDGE March 18, 2021 shweta Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 19-03-2021 23:14:50 :::