Punjab-Haryana High Court
Pawan Kumar vs Krishan Kumar And Anr on 29 May, 2014
CR No.3903 of 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.3903 of 2014
Date of decision: May 29th, 2014
Pawan Kumar
...Petitioner
Versus
Krishan Kumar and anr.
...Respondents
CORAM: HON'BLE MR.JUSTICE DR. BHARAT BHUSHAN
PARSOON
Present: Mr. Nipun Vashist, Advocate for the petitioner.
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Dr.Bharat Bhushan Parsoon, J. (Oral)
Learned counsel for the petitioner seeks withdrawal of the petition with liberty to challenge the validity and legality of the document i.e. agreement to sell dated 24.2.2008 at the appropriate stage.
Dismissed as withdrawn with liberty as above.
May 29th , 2014 (Dr.Bharat Bhushan Parsoon)
Brij Judge
Mohan Brij
2014.05.30 10:46
I attest to the accuracy and
integrity of this document
Chandigarh