Punjab-Haryana High Court
Vijay Kumar vs Harbans Singh on 21 May, 2014
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CR No.3257 of 2014
Date of Decision:-21.05.2014
Vijay Kumar
......Petitioner.
Versus
Harbans Singh
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. Rohiteshwar Singh, Advocate for Petitioner.
***
JASWANT SINGH, J.(ORAL)
Petitioner/plaintiff is in revision under Article 227 of the Constitution assailing the order dated 10.02.2014 (P-1) passed by the learned Civil Judge(Jr. Divn.), Mukerian whereby the claim of the petitioner for recalling his witness for re-examination was rejected.
After arguing for sometime, learned Counsel for the petitioner prays for permission to withdraw the present revision petition.
Dismissed as withdrawn.
( JASWANT SINGH ) JUDGE May 21, 2014 Vinay Mahajan Vinay 2014.05.21 17:03 I attest to the accuracy and integrity of this document at Chandigarh