Punjab-Haryana High Court
Rohit Kalia vs Sangeeta Kalia And Ors on 20 April, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. A-1186-MA of 2016 (O&M)
Date of Decision:20.04.2017
Rohit Kalia
.. Applicant
Vs.
Sangeeta Kalia and others
..Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Salil Bali, Advocate for the applicant.
...
Inderjit Singh, J.
After arguing for sometime, learned counsel for the applicant wishes to withdraw this application with liberty to the applicant to file the revision against the impugned order.
Dismissed as withdrawn with aforesaid liberty. However, it is made clear that if the applicant files revision petition, then the revisional Court shall take liberal view in considering the request for condonation of delay which has been spent in pursuing the proceedings before this Court (INDERJIT SINGH) April 20, 2017 JUDGE jasmine Whether speaking/reasoned No Whether reportable No 1 of 1 ::: Downloaded on - 22-04-2017 21:36:18 :::