Punjab-Haryana High Court
Bholi Devi And Anr vs Karam Chand And Ors on 9 December, 2016
CR No. 8317 of 2016 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CR No. 8317 of 2016(O&M)
Date of decision :09.12.2016
Smt. Bholi Devi and another
......Petitioners
Versus
Karam Chand and others
........Respondents
CORAM : HON'BLE MR. JUSTICE DARSHAN SINGH
Present: Mr.Naveen Batra, Advocate
for the petitioners.
****
DARSHAN SINGH, J. (Oral)
Learned counsel for the petitioners state that the present revision petition may kindly be dismissed as withdrawn with liberty to the petitioners to avail the remedy of appeal.
Ordered accordingly.
(DARSHAN SINGH) 09.12.2016 JUDGE S.khan Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 10-12-2016 23:23:45 :::