Punjab-Haryana High Court
Daimler Financial Services India Pvt. ... vs Sukhraj Singh And Ors on 11 May, 2018
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CR No. 1841 of 2018
Date of decision : May 11, 2018
M/s Daimler Financial Services India Pvt. Ltd.
....... Petitioner
Versus
Sukhraj Singh and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Vipul Dharmani , Advocate
for the petitioner.
***
AMIT RAWAL, J (oral).
Learned counsel for the petitioner submits that the present revision petition has become infructuous as the application under Section 9 of the Arbitration and Conciliation Act has been decided.
Disposed of as having been rendered infructuous.
(AMIT RAWAL) JUDGE May 11, 2018 archana Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 13-05-2018 06:05:11 :::