Punjab-Haryana High Court
Major Singh vs Jagdev Singh And Other on 16 May, 2023
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
Neutral Citation No:=2023:PHHC:070545
2023:PHHC:070545
109 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-625-2023
Date of Decision: 16.05.2023
Major Singh ...... Petitioner
Versus
Jagdev Singh and another ......... Respondents
CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
Present : Ms. Ishita Negi, Advocate, for
Mr. Namit Gautam, Advocate,
for the petitioner.
*****
RAJBIR SEHRAWAT, J. (ORAL)
This is a petition filed under Article 227 of the Constitution of India praying for directions to the Civil Judge (Junior Division), Ludhiana, to decide the Civil Suit No.5353 of 2016 titled as 'Jagdev Singh Vs. Major Singh and another' filed by respondent No.1 within a fixed time bound frame.
Learned counsel for the petitioner seeks permission to withdraw the present petition.
Dismissed as withdrawn, as prayed for.
(RAJBIR SEHRAWAT) JUDGE 16.05.2023 adhikari Whether speaking/reasoned Yes/No Whether Reportable Yes/No Neutral Citation No:=2023:PHHC:070545 1 of 1 ::: Downloaded on - 22-05-2023 03:47:29 :::