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TALWINDER SINGH KHANGURA v. JAGDEV SINGH AND OTHERS
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(122) CR-2462-2024 Date of decision: - 19.02.2025
Talwinder Singh Khangura ....Petitioner
Versus Jagdev Singh and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. Bikramjit Singh Randhawa, Advocate, for the petitioner.
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VIKAS BAHL, J. (ORAL)
1. Present civil revision has been filed under Article 227 of the
Constitution of India for setting aside the impugned order dated
06.11.2023 (Annexure P-2) passed by the Civil Judge (Junior Division),
Fatehgarh Sahib, whereby the objections filed by the petitioner, in
execution application filed by respondent No.1 has been dismissed and
the judgment dated 16.02.2024 (Annexure P-4) passed by the District
Judge, Fatehgarh Sahib, whereby the appeal filed by the petitioner has
been dismissed.
2. Learned counsel for the petitioner has submitted that the
petitioner be permitted to withdraw the present revision petition with
liberty to file a fresh petition after giving full and better particulars and
also after annexing all the relevant documents.
3. Dismissed as withdrawn, with the aforesaid liberty.
( VIKAS BAHL ) February 19, 2025 JUDGE naresh.k
Whether reasoned/speaking? Yes/No Whether reportable? Yes/No
Neutral Citation No:=2025:PHHC:023911
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