Punjab-Haryana High Court
Ashok Kumar vs Ishwar Chand Since Deceased Through Lrs on 16 May, 2022
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
120
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.302 of 2022
Date of Decision: 16.05.2022
Ashok Kumar
........Petitioner.
Versus
Ishwar Chand (since deceased) through his LRs
.........Respondents.
CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
*****
Present:- Mr. Parminder Singh, Advocate and
Mr. Chirag Wadhwa, Advocate
for the revisionist-petitioner.
MEENAKSHI I. MEHTA, J.(Oral)
After arguing for a while, learned counsel for the petitioner seek permission to withdraw the instant revision petition with liberty to the petitioner to move an appropriate application for seeking adjudication of CM No.22842-CII of 2015 as preferred by them in CR No.1183 of 2015, while submitting that at the time of the final disposal of the above-said revision petition on 23.03.2021 vide order Annexure P-5, the said application had remained undecided.
Resultantly, the revision petition in hand stands dismissed for having been withdrawn with the afore-said liberty to the petitioner, if otherwise legally permissible to him.
(MEENAKSHI I. MEHTA)
May 16, 2022 JUDGE
Yag Dutt
Whether speaking/reasoned: Yes
Whether Reportable: No
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