Punjab-Haryana High Court
Tejwinder Singh vs Har Amritpal Singh And Others on 23 August, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Sr. No. 106
Case No. : C. R. No. 4605 of 2013
Date of Decision : Aug. 23, 2013
Tejwinder Singh .... Petitioner
Vs.
Har Amritpal Singh and others .... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
* * *
Present : Mr. Vivek Salathia, Advocate
for the petitioner.
* * *
L. N. MITTAL, J. (Oral) :
Plaintiff Tejwinder Singh has filed this revision petition under Article 227 of the Constitution of India seeking direction to the trial court for expeditious disposal of his Civil Suit, instituted on 18.05.2011.
Pursuant to order of the preceding date, report has been received from the trial court.
I have heard counsel for the petitioner and perused the case file.
The trial court is directed to dispose of the suit, in accordance with law, as expeditiously as possible, keeping in view its docket.
Disposed off accordingly.
Aug. 23, 2013 ( L. N. MITTAL )
monika JUDGE
Monika
2013.08.23 17:46
I attest to the accuracy and
integrity of this document
High Court Chandigarh