Punjab-Haryana High Court
Randhir Singh vs Raj Kumar on 15 March, 2023
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
Neutral Citation No:=
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
114 CR-1396-2023
Date of Decision :15.03.2023
Randhir Singh ...Petitioner
Versus
Raj Kumar ...Respondents
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Rajesh Gupta, Advocate for the petitioner.
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Harsimran Singh Sethi, J. (Oral)
Learned counsel for the petitioner submits that as the arguments in the suit have already been heard, the present petition has been rendered infructuous and the same may be disposed of having been not pressed any further.
Ordered accordingly.
March 15, 2023 (HARSIMRAN SINGH SETHI) aarti JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:= 1 of 1 ::: Downloaded on - 07-06-2023 11:10:35 :::