Punjab-Haryana High Court
Ravinder Singh Mehta (Now Deceased ... vs Naresh Kumar on 17 April, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CR No.1529 of 2017 (O&M)
Date of Decision: 17.04.2017
R.S. Mehta (deceased) through his LRs and others ....Petitioners
Versus
Naresh Kumar ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Harsh Neyol, Advocate
for the petitioners.
*****
DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioners wishes to withdraw the present petition with liberty to raise the pleas before the trial Court regarding maintainability of the suit filed by the respondent.
Dismissed as withdrawn with liberty aforesaid.
(DAYA CHAUDHARY)
17.04.2017 JUDGE
gurpreet
Whether speaking/reasoned Yes
Whether Reportable No
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