Punjab-Haryana High Court
M/S Shori Lal Radha Kishan And Ors vs Shiv Ram Dass Daga Maheshwari Trust And ... on 18 October, 2016
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No. 3843 of 2012
Date of Decision: October 18, 2016
M/s Shori Lal Radha Kishan & others
...Petitioners
Versus
Shiv Ram Dass Daga Maheshwari Trust & others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Ms. Manjeet Kaur, Advocate for
Mr. Karanjit Singh, Advocate
for the petitioners.
*****
AUGUSTINE GEORGE MASIH, J. (Oral):
Counsel for the petitioners states that the present revision petition has been rendered infructuous as the possession has been taken by the respondents.
In view of the statement made by the counsel for the petitioner, the present revision petition is disposed of as infructuous.
( AUGUSTINE GEORGE MASIH )
October 18, 2016 JUDGE
Harish
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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