Punjab-Haryana High Court
Rajesh Mittal vs Ashok Kalra And Others on 30 July, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 4420 of 2012 (O&M)
Date of decision: July 30, 2012
Rajesh Mittal
.. Petitioner
Vs.
Ashok Kalra and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Rajesh Bansal, Advocate for the petitioner.
A.N. Jindal, J The petitioner has invoked the provisions of Article 227 of the Constitution of India for setting aside the order dated 8.6.2012 passed by the trial court.
The court has exercised its judicial discretion while allowing the application filed under Order 1 Rule 10 CPC.
At this stage, learned counsel for the petitioner states that he wants to withdraw the instant petition.
Dismissed as withdrawn.
July 30, 2012 (A.N. Jindal) deepak Judge