CMP-T/2141/2020
2021 Latest Caselaw 1269 HP

CMP-T No. 2141of 2020 in Ex.PT No. 253 of 2020

24.2.2021 Present: Mr. Surinder Saklani, Advocate, for the applicant-

petitioner.

Mr. Sudhir Bhatnagar & Mr. Arvind Sharma, Additional

.

Advocates General with Mr. Kunal Thakur, Deputy

Advocate General and Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents.

Though by way of present application, prayer was

made for revival of the execution petition, but learned counsel for the

petitioner fairly states that since during the pendency of the aforesaid

application, judgment alleged to have been violated stands duly

complied with, present application has been rendered infructuous

and same may be disposed of accordingly.

In view of the above, present application is dismissed

as having become infructuous.

            24th February, 2021                          (Sandeep Sharma),
               manjit                                          Judge