Punjab-Haryana High Court
H.P. State Industrial Development ... vs Vijay Sharma & Anr on 4 October, 2016
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
*********
CR No. 1461 of 2014 (O&M)
Date of decision: 04.10.2016
H.P. State Industrial Development Corp. Ltd. ...Petitioner
Vs.
Vijay Sharma & Another ...Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present : Ms. Ekta Thakur, Advocate
for the petitioner.
Mr. Kartik Gupta, Advocate
for respondent No. 1.
None for respondent No. 2.
*****
REKHA MITTAL, J. (Oral)
Counsel for respondent No. 1 has apprised the Court that execution application of which the present petition is an off shoot has since been dismissed under Order 9 Rule 2 CPC, vide order dated 17.10.2015, therefore, the present petition has been rendered infructuous.
Counsel for the petitioner, in view of statement made by counsel for respondent No. 1, states that the petition may be disposed of without prejudice to right of the petitioner to seek its revival, if need be.
Disposed of accordingly.
(REKHA MITTAL)
October 04, 2016 JUDGE
Ansari
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
1 of 1
::: Downloaded on - 22-10-2016 02:52:34 :::