Punjab-Haryana High Court
Sohan Lal And Others vs Nikka Ram And Another on 5 September, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Civil Revision No. 5380 of 2011 (O&M)
Date of decision : 05.09.2011
Sohan Lal and others
...Petitioners
versus
Nikka Ram and another
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. K.S. Dadwal, Advocate
for the petitioners.
****
Mehinder Singh Sullar, J. (Oral)
At the very outset, learned counsel intends to withdraw the instant revision petition.
Dismissed as withdrawn.
However, taking into consideration the nature of the litigation, the Executing Court is directed to decide the matter, within a period of three months, from the date of receipt of the certified copy of this order.
September 05, 2011 (Mehinder Singh Sullar) naresh.k Judge