DAYA RAM RAJINDER SAIN Vs. PARKASH CHAND
LAWS(P&H)-1993-1-175
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 11,1993

DAYA RAM RAJINDER SAIN Appellant
VERSUS
PARKASH CHAND Respondents

JUDGEMENT

- (1.) Petitioner has filed this application for permission to withdraw the revision petition as the tenant has purchased the property in dispute and has become the owner of the same. Accordingly, this application is allowed and C.R. No. 840 of 1986 is ordered to be dismissed as having become infructuous.;


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