Punjab-Haryana High Court
Patiala Urban Development Authority ... vs Gurjeet Singh on 28 March, 2017
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.2874 of 2016 (O&M)
Date of decision:28.3.2017
Patiala Urban Development Authority, (PUDA) Patiala
...Petitioner
Versus
Gurjeet Singh
...Respondent
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr.R.S.Modi, Advocate for the petitioner.
Mr.G.S.Sidhu, Advocate for the respondent.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the respondent-plaintiff, at the very outset, fairly states that since during the pendency of the present revision petition, suit of the plaintiff has already been decreed by the learned trial Court, instant revision petition has been rendered infructuous and the same may be disposed of, as such.
In view of the above-said uncontroverted statement made by the learned counsel for the respondent-plaintiff, present revision petition is disposed of, as having been rendered infructuous.
28.3.2017 (RAMESHWAR SINGH MALIK)
mks JUDGE
Whether Speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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