Punjab-Haryana High Court
Harnek Singh And Others vs Charan Singh And Another on 19 February, 2014
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No.M-6140 of 2014
Date of decision: February 19, 2014.
Harnek Singh and others
... Petitioners
v.
Charan Singh and another
... Respondents
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Shri J.S. Moudgil, Advocate, for the petitioners.
Dr. Bharat Bhushan Parsoon, J. (Oral):
After arguing for some time, learned counsel for the petitioners states that since the alternative remedy of filing the revision petition before the competent Court is available to the petitioners, this petition be dismissed as withdrawn.
In view of the statement made by counsel for the petitioners, this petition is dismissed as withdrawn with liberty to the petitioners to file a revision petition before the competent Court, with a further liberty to take all the pleas taken in this petition. In case any dispute arises before the said Court regarding limitation of the revision petition to be filed, the same shall be considered by the Court concerned sympathetically.
If need so arises, the petitioners will be at liberty to approach this Court again by filing a fresh petition.
[Dr. Bharat Bhushan Parsoon] February 19, 2014. Judge kadyan Kadyan Vinod Kumar 2014.02.19 17:43 I attest to the accuracy and integrity of this document Chandigarh