Punjab-Haryana High Court
Gurcharan Singh vs Sukhwinder Singh And Ors on 6 November, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
222
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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COCP No.1042 of 2019
Date of Decision: 06.11.2019
Gurcharan Singh
Petitioner
Versus
Sukhwinder Singh and others
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. S.S. Siao, Advocate
for the petitioner.
Mr. Mohit Thakur, Advocate for
Mr. Vivek K. Thakur, Advocate
for the respondents.
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AVNEESH JHINGAN, J (Oral):
Learned counsel for the petitioner seeks permission to withdraw the contempt petition with liberty to avail remedies in accordance with law for redressal of grievance that during the pendency of litigation, property in dispute was mortgaged.
Dismissed as withdrawn with liberty as prayed for.
[AVNEESH JHINGAN] JUDGE November 06, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 19-01-2020 22:55:29 :::