Punjab-Haryana High Court
State Bank Of Patiala & Ors vs Gurjeet Singh on 22 December, 2016
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Civil Revision No. 6481 of 2016
Date of Decision: 22.12.2016
State Bank of Patiala and Others
... Petitioner(s)
Versus
Gurjeet Singh
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. H.N.Mehtani and Mr. Parvesh K. Banwal, Advocates
for the petitioner(s).
Mr. Amrita Nagpal, Advocate
for Mr. Vishal Gupta, Advocate
for the respondent(s).
Shekher Dhawan, J.
Learned counsel representing the respondent has contended that the present revision petition challenging the impugned order dated 27.7.2016 has become infructuous as the main appeal has since been disposed of by the First Appellate Court and she has placed on record the copy of judgment.
In view of above, the instant revision petition stands disposed of as such.
(Shekher Dhawan) Judge December 22, 2016 "DK"
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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