Punjab-Haryana High Court
B S Venkata Ravi Kumar And Ors vs M/S Bptp Ltd And Ors on 29 August, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
115
CR-2144 of 2018 (O&M)
Date of decision: 29.08.2022
B.S.Venkata Ravi Kumar and others
..Petitioners
Versus
M/s BPTP Limited and others ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Rajesh Arora, Advocate, for the petitioners.
Mr. Hemant Saini, Advocate, for respondent no.1 to 5.
ANIL KSHETARPAL, J(Oral)
The learned counsel representing the petitioners prays for permission to withdraw the present revision petition with liberty to file a complaint under the Real Estate (Regulation and Development) Act, 2016.
The learned counsel representing respondent no.1 to 5 has no objection.
Ordered accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
August 29, 2022 (ANIL KSHETARPAL)
nt JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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