Punjab-Haryana High Court
Ram Karan vs Madan Lal on 24 March, 2014
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.M. No. 198-CII of 2014 in/&
C.R. No. 509 of 2013 (O&M)
Date of decision : 24.03.2014
Ram Karan
....Petitioner
V/s
Madan Lal
....Respondent
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Anuj Balian, Advocate for the petitioner.
Mr. Anil Kumar Rana, Advocate for the respondent.
RAJAN GUPTA J. (ORAL)
C.M. No. 198-CII of 2014 This is an application for restoration of the main petition which was dismissed for non-prosecution on 09.12.2013.
Learned counsel for the applicant submits that he could not appear on the said date due to reasons beyond his control.
In view of reasons stated in the application, same is allowed. Petition is restored to its original position and number. Main case is taken up for hearing today itself.
C.R. No. 509 of 2013
Learned counsel for the petitioner submits that present revision petition has been rendered infructuous as suit pending before the civil court has been decided. According to him, he may be allowed to withdraw this petition.
Dismissed as withdrawn.
March 24, 2014 (RAJAN GUPTA)
Ajay JUDGE
Kumar Ajay
2014.03.25 15:38
I attest to the accuracy and
integrity of this document