Punjab-Haryana High Court
Bhushan Kumar vs Balbir Chand & Another on 3 May, 2012
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CIVIL REVISION NO.6597 OF 2011 (O&M)
DATE OF DECISION : 3rd MAY 2012
Bhushan Kumar
.... Petitioner
Versus
Balbir Chand & another
.... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : Mr. Gaurav Singla, Advocate for
Mr. Sanjiv Gupta, Advocate for the petitioner.
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L. N. MITTAL, J. (ORAL)
Learned counsel for the petitioner seeks permission to withdraw the instant revision petition with liberty to the petitioner to file objections in execution petition if order of ejectment is passed in favour of respondent No.1 against respondent No.2.
Dismissed as withdrawn, with liberty aforesaid. Miscellaneous applications are disposed of as infructuous.
3rd May, 2012 (L. N. MITTAL)
'raj' JUDGE