Dinesh Gupta And Another vs Ankit Gupta And Others
2022 Latest Caselaw 11914 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                 CR-536-2020

                               DATE OF DECISION: SEPTEMBER 21, 2022

DINESH GUPTA & ANOTHER                                      ...PETITIONERS

                                     VERSUS
ANKIT GUPTA & OTHERS                                        ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ.

PRESENT: MR. RAKESH GUPTA, ADVOCATE FOR THE PETITIONERS.

MANOJ BAJAJ, J.(ORAL)

The petitioners have filed this revision petition under Article

227 Constitution of India for setting aside the order dated 20.12.2019

(Annexure P-1), passed by the Civil Judge(Jr.Divn.), Chandigarh whereby

amendment of the execution petition has been allowed.

Learned counsel for the petitioners states that the dispute

between the father and son stands amicably settled and a written

compromise is executed on 8.2.2020. He has produced a copy of the said

compromise and submits that the same has also been produced before the

appellate Court, where the judgment and decree dated 12.1.2016, passed by

the trial Court is under challenge, with a prayer for deciding the appeal in

terms of the compromise. According to Mr. Gupta, learned counsel, the

appeal is yet to be decided.

Learned counsel does not press this petition, but reserves his

right to revive it in case the respondent-son retracts from the compromise.

Dismissed as withdrawn.

September 21, 2022                                          (MANOJ BAJAJ)
Gulati                                                         JUDGE

Whether Reportable               :      Yes/No
Whether Speaking/Reasoned        :      Yes/No


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