Punjab-Haryana High Court
Kali Kishan Sharma Thorugh Lrs. Sunil ... vs Sunil Dutt Sharma And Ors on 31 July, 2015
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.4620 of 2015
Date of Decision.31.07.2015
Kali Kishan Sharma (now deceased) through his LRs .......Petitioner
Versus
Sunil Dutt Sharma and others ......Respondents
Present: Mr. Johan Kumar, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
The revision petition is dismissed as withdrawn with liberty to be given to the petitioner to advance his arguments regarding the maintainability of the suit, tenability of his claim and in whatever way he wants to prosecute the case against the defendant. The understanding of the order is that the suit is still kept pending and he has not been allowed to withdraw the case. The order passed by the Court already will not come in the way of deciding the plaintiff's claims on merits.
(K. KANNAN) JUDGE July 31, 2015 Pankaj* PANKAJ KUMAR 2015.08.03 14:52 I attest to the accuracy and integrity of this document