RSA/197/2013
2021 Latest Caselaw 2333 HP

RSA No. 197 of 2013.

19.03.2021 Present: Mr. Sanjeev Kuthiala, Senior Advocate with Ms.

.

Anaida Kuthiala, Advocate, for the appellant.

Mr. Sanjay Kumar Sharma, Advocate, for the srespondent.

The appeal already stands disposed of vide

judgment/order dated 04.09.2019 and was on the docket of

this Court because one of the party has not adhered to the

r to terms of the compromise.

Now, the remaining amount of Rs.1,30,000/-

stands paid to the appellant by the respondent. Therefore, no

further orders are required to be passed save and except that

the charge, if any, is created on the property, shall now be

vacated by the revenue authorities within a period of two

weeks from today on presentation of a copy of this order.

CMP No. 12100 of 2020.

Infructuous in view of the aforesaid order.

19th March, 2021. (Tarlok Singh Chauhan) (GR) Judge