Punjab-Haryana High Court
Vinod Kumar Sareen And Another vs Yash Pal Sareen And Others on 17 December, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CR No.8621 of 2014
Date of Decision:-17.12.2014
Vinod Kumar Sareen & Anr.
......Petitioners.
Versus
Yash Pal Sareen & Ors.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Sudhir Paruthi, Advocate for the Petitioners.
***
JASWANT SINGH, J.(ORAL)
Defendant nos.5 & 3 are in revision aggrieved by the order dated 20.11.2014 (P-4) passed by the learned Civil Judge(Sr. Divn.), Jalandhar whereby the respondents/plaintiffs have been granted an opportunity to lead evidence in rebuttal in respect of a sale deed.
It is not in dispute that in the suit filed by the plaintiff for separate possession by way of partition of his 1/6th share and permanent injunction, the petitioners in their written statement have propounded a sale deed dated 18.03.2005 in their favour executed by Smt. Kailash Rani, the mother of the plaintiff and the petitioners. It is also not in dispute that although no issue was framed, the petitioners have led evidence to prove the sale deed, qua which evidence in rebuttal has been permitted to be lead by the plaintiff.
After making some submissions, learned Counsel for the petitioners prays for permission to withdraw the present revision petition.
Dismissed as withdrawn.
( JASWANT SINGH ) JUDGE December 17, 2014 Vinay VINAY MAHAJAN 2014.12.17 13:03 I attest to the accuracy and authenticity of this document at Chandigarh