Punjab-Haryana High Court
Bharat Inder Singh Th. His Lrs Amarinder ... vs Maharawal Khewaji Trust And Ors on 28 August, 2017
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.5742 of 2017
Date of Decision: 29.08.2017
Bharat Inder Singh (since deceased) through his L.R. Amarinder Singh Brar
........Petitioner
Vs.
Maharawal Khewaji Trust and others .........Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr.Vivek Bhandari, Advocate, for the petitioner.
Mr.B.S.Sewak and Mr.D.S.Randhawa, Advocates,
for the caveator/respondents.
*****
RITU BAHRI, J. (ORAL)
This revision petition is disposed of in terms of the order dated 23.08.2017 passed in CR No.5613 of 2017 titled Bharat Inder Singh (since deceased) through his LR Amrinder Singh Brar Vs. Maharani Deepinder Kaur and others.
(RITU BAHRI) JUDGE 28.08.2017 anil Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-09-2017 03:02:51 :::