Punjab-Haryana High Court
Umesh Singhal vs Prem Chand Mittal @ P.C. Mittal And Anr on 9 March, 2021
Author: H. S. Madaan
Bench: H. S. Madaan
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRR No. 262 of 2021 (O&M)
Date of decision : 9.3.2021
...
Umesh Singhal
................Petitioner
vs.
Prem Chand Mittal @ P.C. Mittal
.................Respondent
Coram: Hon'ble Mr. Justice H. S. Madaan
Present: Mr. H.R. Bhardwaj, Advocate
for the petitioner.
...
H. S. Madaan, J. (Oral)
Case taken up through video conferencing. After arguing for some time and realising that the Court is not inclined to grant the relief sought for, learned counsel for the petitioner states that he be permitted to withdraw the present revision petition, granting him permission to take all the pleas before the trial court at appropriate time.
Dismissed as withdrawn.
The petitioner may raise all the pleas taken in the present revision petition before the trial Court at appropriate stage.
( H.S. Madaan )
9.3.2021 Judge
chugh
Whether speaking / reasoned Yes / No
Whether reportable Yes / No
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