Punjab-Haryana High Court
Ramesh Chander vs Paramjeet Kaur And Anr on 21 July, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
108
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Revision No.4692 of 2017 (O&M)
Date of Decision: 21.07.2017
Ramesh Chander
.......... Petitioner
Versus
Smt. Paramjeet Kaur and another
.......... Respondents
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Inderpal Singh Parmar, Advocate for the petitioner.
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JASWANT SINGH, J. (ORAL)
The petitioner is in revision directed against the order dated 12.05.2017 (Annexure P-1), passed by the learned Rent Controller, Ludhiana, whereby his application under Order 1 Rule 10 CPC for being impleaded as respondent/tenant in the pending eviction petition filed by the NRI landlady- Paramjeet Kaur seeking eviction of the tenant-Rajinder Kumar @ Pappu (who is none else than the brother of the applicant/petitioner), has been dismissed.
After arguing for sometime and having failed to convince the Court on merits, learned Counsel for the petitioner prays for permission to withdraw the present petition to raise his pleas at the appropriate stage.
Dismissed as withdrawn with the aforesaid liberty.
July 21, 2017 (JASWANT SINGH)
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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