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

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 Dismissed as withdrawn, with the aforesaid liberty.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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