Punjab-Haryana High Court
Maninder Singh vs Mrs. Birinder Khullar on 8 February, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revison No.842 of 2010 (O&M)
Date of decision:08.02.2010.
Maninder Singh ...Petitioner
Versus
Mrs. Birinder Khullar ...Respondent
CORAM: HON'BLE MR. JUSTICE S.D.ANAND.
Present: Mr. Arvind Kashyap, Advocate, for the petitioner.
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S.D.ANAND, J.
The learned counsel for the petitioner states that this petition may be dismissed as withdrawn, with liberty to raise a plea that the petitioner had made certain excess payment which is liable to be adjusted in the rent payable in future. It will be open to the petitioner to raise the `excess' payment plea before the learned Rent Controller and the plea, if raised, shall be disposed of in accordance with the law.
Dismissed as withdrawn, with liberty aforementioned. Copy of the order be given to the petitioner dasti on payment of usual charges.
February 08, 2010 (S.D.ANAND) vinod* JUDGE