Punjab-Haryana High Court
Ram Niwas vs Rohtash And Anr on 28 February, 2018
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.3763 of 2016
Date of Decision: February 28, 2018
Ram Niwas
...Petitioner
Versus
Rohtash & another
...Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL
Present: Mr.Ajay Vijarania, Advocate,
for the petitioner.
Mr.Vishal Satija, Advocate,
for respondent No.2.
*****
AMIT RAWAL, J. (Oral)
Learned counsel for the petitioner seeks liberty of this Court for withdrawal of the present revision petition to avail the remedy of appeal against the order of the trial Court dismissing the third party objections purported to be an adjudication as per the provisions of Order 21 Rule 101 of the Civil Procedure Code and as per the provisions of Order 21 Rule 103 CPC, the order shall have the same force and be subject to the same conditions as to an appeal as if it were a decree.
Dismissed as withdrawn with liberty as prayed for.
February 28, 2018 ( AMIT RAWAL )
ramesh JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
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