Punjab-Haryana High Court
Rajesh Kumar Bareja vs Om Parkash And Anr on 2 June, 2017
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No. 3763 of 2017
Date of decision : 02.06.2017
Rajesh Kumar Bareja
....Petitioner
V/s
Om Parkash & anr.
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Sanjiv Kumar Aggarwal, Advocate for the petitioner. RAJAN GUPTA J.
Limited plea raised before this court is that costs imposed by lower appellate court vide order dated 27.04.2017 may be exempted in view of section 35-A CPC. This court finds the plea reasonable.
The revision petition is disposed of with liberty to the court below to decide the suit expeditiously. Costs imposed vide impuged order dated 27.04.2017 are dispensed with.
June 02, 2017 (RAJAN GUPTA)
Ajay JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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