Punjab-Haryana High Court
Narender Sharma And Anr vs Uma Rani And Ors on 12 April, 2019
Author: B.S. Walia
Bench: B.S. Walia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
247 CR No.1071 of 2019
Date of Decision : 12.04.2019
NARENDER SHARMA AND ANOTHER ....PETITIONER
V/S
UMA RANI AND OTHERS ....RESPONDENTS
CORAM : HON'BLE MR. JUSTICE B.S. WALIA
Present: Mr. Kanhiya Soni, Advocate for the petitioner.
Mr. Narender Kumar Vashist, Advocate for respondent No.1
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B.S. WALIA, J. (ORAL)
Learned counsel for the petitioner states that in view of the civil suit having been decreed in favour of the respondent by the judgment of the learned trial Court dated 28.03.2019, the revision petition which arises out of the civil suit, which has been decided has become infructuous and, therefore, the revision petition may be disposed of as such.
Copy of the judgment in Civil Suit No.257, date of institution 11.09.2018/12.09.2018, decided on 28.03.2019, in case titled as 'Uma Rani versus Ishwar Dutt Sharma and another' duly signed by the learned counsel for the petitioner, is taken on record.
In view of the statement of learned counsel for the petitioner, the revision petition is disposed of as having become infructuous.
(B.S. WALIA)
JUDGE
April 12, 2019
'Rajneesh'
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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