Harbans Singh vs Kuldip Kaur And Ors
2022 Latest Caselaw 14197 P&H

                                   230
                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                                             CR-3352-2018 (O&M)
                                                                                             Date of decision : 11.11.2022

                                   Harbans Singh                                                             ... Petitioner(s)
                                                                                Versus
                                   Kuldip Kaur & Ors.                                                      ... Respondent(s)



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                                   Present :         Mr. Rakesh Gupta, Advocate for the petitioner.

                                                     Mr. Chanakya Batta, Advocate for

                                                     Mr. P.L. Singla, Advocate for respondent No.1.



                                   ALKA SARIN, J. (ORAL)

Learned counsel appearing on behalf of the contesting

respondent No.1 states that the present revision petition has since been

rendered infructuous as the matter stands compromised between the parties.

Learned counsel for the petitioner states that he has no

instructions in this regard.

In view of the above, the present revision petition is dismissed

as having been rendered infructuous with liberty to the petitioner to revive

the same in case anything survives. Pending applications, if any, also stand

disposed off.

                                   11.11.2022                                                  ( ALKA SARIN )
                                   Yogesh Sharma                                                   JUDGE

NOTE : Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2022.11.12 09:04 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court, Chandigarh