Punjab-Haryana High Court
Krishan Kumar vs Jagjit Singh And Others on 15 May, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R.No. 4003 of 2011 (O&M)
Date of decision :May 15, 2013
Krishan Kumar
....Petitioner
Versus
Jagjit Singh and others.
....Respondents
CORAM : HON'BLE MR. JUSTICE RAJAN GUPTA
Present : Mr.S.S.Walia, Advocate
for the petitioner.
Mr.P.S.Brar, Advocate
for the respondents.
Rajan Gupta, J. (Oral)
After arguing at some length, learned counsel for the petitioner submits that he may be allowed to withdraw this revision petition. However, a direction be issued to the appellate court to decide the appeal expeditiously.
In view of above, this revision petition is dismissed as withdrawn. Appellate court is, however, directed to make an endeavour to decide the appeal expeditiously. Till the decision of the appeal, petitioner shall comply with interim order dated 5.7.2011 passed by this court. This, however, shall be subject to final outcome of the appeal.
( Rajan Gupta)
May 15, 2013 Judge
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