Punjab-Haryana High Court
Rakesh Sehgal vs Navneet Sehgal And Another on 6 February, 2013
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 7651 of 2012 (O&M)
Date of decision: February 06, 2013
Rakesh Sehgal
.. Petitioner
Vs.
Navneet Sehgal and another
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Piyush Kant Jain, Advocate for the petitioner.
A.N. Jindal, J The affidavit filed by the learned counsel for the petitioner, today in the court, is taken on record.
The petitioner has sought to set aside the order dated 13.8.2012 passed by the Additional District Judge, Chandigarh.
The respondent has already let out the property and he is accountable for the same if any decree is ultimately passed against him in the suit for rendition of accounts.
No grounds to interfere.
Dismissed.
February 06, 2013 (A.N. Jindal) deepak Judge