Rashid Ali vs Lala Kundan Lal And 6 Others
2021 Latest Caselaw 2076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- S.C.C. REVISION No. - 63 of 2014
 

 
Revisionist :- Rashid Ali
 
Opposite Party :- Lala Kundan Lal And 6 Others
 
Counsel for Revisionist :- Vinod Sinha,Mahesh Sharma
 
Counsel for Opposite Party :- Neeraj Agrawal
 

 
Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Withdrawal Application No. 153925 of 2016

Allowed.

Re: Revision

Heard Sri Mahesh Sharma, learned counsel for the revisionist.

Present revision has been filed challenging the judgment and order dated 23.1.2014 passed by the Additional District and Sessions Judge, Court No. 6, Bulandshahr decreeing J.S.C.C. Suit No. 21 of 2012, Lala Kundan Lal and others Vs. Rashid Ali.

Learned counsel for the revisionist states that the parties have entered into compromise and as such, this revision may be dismissed as withdrawn. An Application No. 153925 of 2016 with the same prayer has also been filed, which is supported by an affidavit.

This revision is, accordingly, dismissed as withdrawn.

Learned counsel for the revisionist undertakes to inform learned counsel appearing for the opposite party about this order in writing.

Order Date :- 4.2.2021

p.s.