Punjab-Haryana High Court
M/S Piara Lal Makhan Lal (Navyug Cloth ... vs Smt. Janak Dulari Widow Of Kailash Chand ... on 5 October, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.5461 of 1999(O&M)
Date of Decision: 05.10.2012
M/s Piara Lal Makhan Lal (Navyug Cloth House) Mandi Phul
through Makhan Lal, r/o Rampura Phul, Distt. Bathinda.
... Petitioner
Versus
Smt. Janak Dulari widow of Kailash Chand s/o Megh Raj r/o
new Cloth Market Rampura Phul Distt. Bathinda.
... Respondent
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:Mr. Sunil Sharma, Advocate for
Mr. Arun Jain, Senior Advocate,
for the petitioner.
None for the respondent.
*****
1.Whether reporters of local papers may be allowed to
see the judgment? NO
2.To be referred to the reporters or not? NO
3.Whether the judgment should be reported in the
digest? NO
K. KANNAN, J. (Oral)
The counsel for the petitioner states that the present revision petition has become infructuous.
Disposed of as having become infructuous.
5th October, 2012 ( K. KANNAN ) Rajan JUDGE