Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Punjab-Haryana High Court

Ashok Kumar Sharma vs Suresh Kumar Sharma And Ors on 9 May, 2023

Author: Alka Sarin

Bench: Alka Sarin

                                                                              2023:PHHC:066917

                           259
                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                CHANDIGARH

                                                                        CR-3138-2019 (O&M)
                                                                        Date of Decision : 09.05.2023



                           Ashok Kumar Sharma                                               ....Petitioner

                                                             VERSUS

                           Suresh Kumar Sharma and Others                               ....Respondents



                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                           Present :    Mr. Ankit Chowdhari, Advocate for the petitioner.

                                                                -.-

                           ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that the present revision petition has been rendered infructuous inasmuch as the main suit itself stands decided.

2. In view of the above, the present revision petition is dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.

                           May 09, 2023                                       (ALKA SARIN)
                           tripti                                                JUDGE

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO TRIPTI SAINI 2023.05.10 09:55 I attest to the accuracy and integrity of this document Chandigarh