Ram Pal vs Satya Devi & Ors

Punjab-Haryana High Court

Ram Pal vs Satya Devi & Ors on 29 October, 2024

Author: Alka Sarin

Bench: Alka Sarin

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            101                                          CR-5253-1996 (O&M)
                                                                         Date of Decision : 29.10.2024

                            Ram Pal                                                          ....Petitioner

                                                              VERSUS

                            Satya Devi and Others                                         ....Respondents


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Jai Bhagwan, Advocate for the petitioner.

                            ALKA SARIN, J. (Oral)

CM-12982-CII-2018

1. The present is a fully burnt case and there is no record available pertaining to present petition. The Registry has not been able to reconstruct the file despite best efforts. However, the present application has been filed for withdrawal of the present revision petition on the ground that the parties have since compromised the matter.

2. For the reasons stated in the application, the same is allowed. The main revision petition is permitted to be withdrawn. CR-5253-1996

3. Learned counsel for the petitioner seeks permission to withdraw the present petition in view of the fact that the parties have compromised the matter. Permitted to do so.

4. Dismissed as withdrawn. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 29.10.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2024.10.30 09:42 I attest to the accuracy and authenticity of this order/judgment.