SANTOKH SINGH Vs. VARINDER KUMAR

JUDGEMENT

(1.) Heard at length.

(2.) Mr. Sanjeev Kuthiala, learned Advocate, prays for and is permitted to withdraw the petition to enable him to file an appropriate application under Order 39 Rule 2 (a) CPC since civil suit No. 49/2013 titled Santokh Singh Vs. Varinder Kumar is still pending in the court of learned Civil Judge (Jr. Divn.) Court No. II, Amb, District Una, HP.

(3.) It is made clear that in the eventuality of application being filed, same shall be expeditiously decided within a reasonable period, not later than three months.