Punjab-Haryana High Court
The Batala Improvement Trust Batala vs Dev Raj Puri Deceased Through His Lrs And ... on 12 July, 2016
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
EFA No.13 of 2016 (O&M)
Date of Decision: July 12, 2016
The Batala Improvement Trust, Batala
---Appellant
versus
Dev Raj Puri deceased through his LRs and Others
---Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: Mr. Manoj Pundhir, Advocate
for Mr. A.K. Arora, Advocate
for the appellant.
***
Rekha Mittal, J.
Counsel for the appellant states that the appeal may be dismissed as withdrawn without prejudice to the rights of the appellant to file a revision petition.
Dismissed as withdrawn with liberty aforesaid.
(Rekha Mittal) Judge July 12, 2016 'Rishabh' 1 of 1 ::: Downloaded on - 15-07-2016 00:15:06 :::