Punjab-Haryana High Court
Vijender Kumar vs Varinder Singh Dalal And Others on 31 August, 2012
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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C.O.C.P. No.2547 of 2012 (O&M)
Date of Decision:31.08.2012
Vijender Kumar
.....Petitioner
Vs.
Varinder Singh Dalal and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
Present:- Mr. Amit Kumar Goyal, Advocate for the petitioner.
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RAKESH KUMAR GARG, J. (Oral)
After arguing the case for some time, learned counsel for the petitioner wishes to withdraw the present petition with liberty to seek any other alternative remedy available to him in accordance with law for enforcement of the order in question passed by the Civil Court under Order 39 Rules 1 and 2 CPC.
Ordered accordingly.
August 31, 2012 ( RAKESH KUMAR GARG ) renu JUDGE