Punjab-Haryana High Court
Gurcharan Singh And Ors vs Avtar Singh on 13 December, 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.3995 of 2019 (O&M)
Decided on : December 13th, 2019
Gurcharan Singh and others ...... Petitioner(s)
Versus
Avtar Singh and others ...... Respondent (s)
CORAM : HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present : None for the petitioners.
Mr. P.S. Guliani, Advocate
for respondents No.1 and 2.
Respondents No.3 & 4 (performa respondents)
****
SUDIP AHLUWALIA, J. (Oral)
None appears on behalf of the petitioners. Learned counsel appearing for the respondents No.1 & 2 submits that needful in the matter has been done by the Sikh Gurudwara Judicial Commission, Amritsar in terms of notings recorded in the last order dated 05.11.2019 and the matter is now fixed before the said Commission on 21.12.2019 for final orders.
In such circumstances, nothing survives in this revision application, which is accordingly disposed off, as having been rendered infructuous.
All the pending miscellaneous applications also stand disposed off, accordingly.
December 13th, 2019 (SUDIP AHLUWALIA) mkkoundal JUDGE
Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 22-12-2019 21:52:01 :::