Punjab-Haryana High Court
Raj Kumar vs Bihari Lal Cheritable Trust on 8 April, 2019
Author: Amit Rawal
Bench: Amit Rawal
Civil Revision No.14389 of 2018 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.14389 of 2018
Date of Decision: April 08, 2019
Raj Kumar
...Petitioner
Versus
Shri Behari Lal Charitable Trust
...Respondent
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL
Present: Mr. Surinder Mohan Sharma, Advocate,
for the petitioner.
*****
AMIT RAWAL, J. (Oral)
The present revision petition is directed against the dismissal of the objections filed against the ejectment order simply on the ground that the Regular Second Appeal with regard to the tile of the respondent-plaintiff is pending adjudication. The trial Court, after adjudication of the issue, noticed that the defendant is not permitted to deny the title owing to pendency of the appeal.
When this Court was about to dismiss the revision petition, Mr. Surinder Mohan Sharma, learned counsel for the petitioner, on instructions from his client who is present in Court, submits that warrants of possession have already been issued and seeks time to vacate the premises. This Court put a condition for withdrawal only in case the petitioner would furnish undertaking not to file any further application objecting to the execution petition. Counsel on instructions submits that the petitioner would not file any application. In such circumstances, I permit the learned counsel for the 1 of 2 ::: Downloaded on - 14-04-2019 09:34:04 ::: Civil Revision No.14389 of 2018 {2} petitioner to withdraw the present revision petition.
April 08, 2019 ( AMIT RAWAL )
ramesh JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
2 of 2
::: Downloaded on - 14-04-2019 09:34:04 :::