Punjab-Haryana High Court
Atul Sood vs Sukhbir Singh on 16 January, 2025
Neutral Citation No:=2025:PHHC:006015
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
119 CR-3621
3621-2024
Date of Decision: 16.01.2025
Atul Sood .... Petitioner
Versus
Sukhbir Singh .... Respondent
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
Present: - Mr. Shehbaz Thind, Advocate for the petitioner.
NIDHI GUPTA, J. (ORAL)
Prayer in this revision petition etition filed under Article 227 of the Constitution of India, India is for setting aside the order dated 04.04.2024 passed by the learned Rent Controller, Hoshiarpur, in Rent Petition No. 48 of 2020 pending for 03.07.2024, vide which the application (Annexure P-
11) filed by the petitioner under Order XI read with Section 151 CPC, seeking leave to the Court to deliver accompanying interrogatories to the respondent for being answered, answered, was dismissed.
At the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant revision petition.
Permitted to do so.
Dismissed as withdrawn.
16.01.2025 .01.2025 ( NIDHI GUPTA ) rishu JUDGE
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