Mukesh Kumar vs M/S Himani Towers Pvt Ltd & Anr
2022 Latest Caselaw 6349 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           305                                     CM-5410-CII-2022 in/and
                                                                   CR No.2762 of 2016 (O&M)
                                                                   Date of Decision : 07.07.2022

                           Mukesh Kumar                                                       ....Petitioner

                                                             VERSUS

                           M/s Himani Towers Pvt Ltd & Anr.                                ....Respondents

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    Mr. U.K. Agnihotri, Advocate for the petitioner.

                                        Mr. Tejas Bansal, Advocate for
                                        Mr. Sanjiv Kumar Aggarwal, Advocate
                                        for the applicant-respondents in CM-5410-CII-2022.

                                                             *******

                           ALKA SARIN, J. (Oral)

CM-5410-CII-2022

This is an application under Section 151 of the Code of Civil

Procedure, 1908 for vacation of stay granted vide order dated 22.04.2016

passed in the main revision petition.

Learned counsel for the parties are ad idem that the matter has

since been compromised and hence the main revision petition has been

rendered infructuous.

CM is dismissed as having been rendered infructuous.

With the consent of learned counsel for the parties the main

revision petition (CR-2762-2016), which is pending for 01.09.2022, is taken

on board today itself.

CR-2762-2016

Learned counsel for the parties are ad idem that the matter has

been compromised between the parties and vacant possession of the JITENDER KUMAR 2022.07.08 11:48 I attest to the accuracy and authenticity of this order/judgment Chandigarh

premises in question has since been handed over to the respondents.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                                                                                      ( ALKA SARIN )
                           07.07.2022                                                     JUDGE
                           jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2022.07.08 11:48 I attest to the accuracy and authenticity of this order/judgment Chandigarh