Punjab-Haryana High Court
Avtar Singh And Ors vs Amrinder Pal Singh And Ors on 8 November, 2019
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-3577-2017(O&M)
Date of Decision:08.11.2019
Avtar Singh and others
...Petitioners
Versus
Amrinder Pal Singh and others
.... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR
Present: Mr. Karan Bhardwaj, Advocate
for the petitioners.
Mr. Dilpreet Singh Gandhi, Advocate,
for the respondents.
****
SANJAY KUMAR.J.(ORAL)
Mr. Karan Bhardwaj, learned counsel representing the petitioners states that the matter has become infructuous as the main suit itself has been dismissed in default.
Recording the said statement, the Civil Revision is dismissed as infructuous.
Pending miscellaneous applications, if any, shall also stand dismissed.
No order as to costs.
(SANJAY KUMAR) 08.11.2019 JUDGE rakesh Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No 1 of 1 ::: Downloaded on - 12-01-2020 19:13:28 :::