Punjab-Haryana High Court
Balwinder Singh vs Baj Singh And Another on 9 August, 2023
RSA-6207-2018 (O&M)
WITH CR-1330-2021 1 2023:PHHC:102931
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
110 RSA-6207-2018 (O&M)
Decided on : 09.08.2023
BALWINDER SINGH ... Appellant
Versus
BAJ SINGH TH HIS LRS AND ANOTHER ... Respondents
CR-1330-2021
Decided on : 09.08.2023
BALWINDER SINGH ... Petitioner
Versus
BAJ SINGH TH HIS LRS AND ANOTHER ... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Akhilesh Vyas, Advocate
for the appellant(s) (in RSA-6207-2018).
Ms. Aeshna Jain, Advocate
for the petitioner(s) (in CR-1330-2021).
Mr. Imran, Advocate for
Mr. Mansur Ali, Advocate
for the respondent No.1.
36 2 2 34
SANJAY VASHISTH, J. (Oral)
RSA-6207-2018 (O&M)
Counsel appearing on behalf of the appellant and the
respondents are ad idem to the fact that during the pendency of the present
Regular Second Appeal i.e. RSA-6207-2018, dispute between the parties,
which resulted into filing of the appeal before this Court, has been settled,
amicably.
BES ee iamen
Punjab & Haryana Hi
Chandigarh
RSA-6207-2018 (O&M)
WITH CR-1330-2021 2 2023:PHHC:102931
It is informed by the counsel from both the sides that a sale
deed has been executed by the appellant (judgment debtor) in favour of the
respondents (decree holder) of the disputed property and possession has also
been handed over to the decree holder.
Copy of the order dated 31.01.2023 passed by the Executing
Court, has been produced by the counsel for the respondents in the Court
today and the same is taken on record.
Registry is directed to tag the same at the appropriate place on
the file.
Said order says as under:-
"Today, learned counsel for the DH has
suffered a separate statement to the effect that JD has
already executed the sale deed in favor of the DHs and
DHs have already got the possession of the suit property,
so, the present execution application may be disposed off,
being fully satisfied.
The said statement is also endorsed by DH
Harjit Singh by affixation of his signatures thereupon.
Photocopy of the sale deed is also placed on
record.
In view of the statement of the learned
counsel for the DH, endorsed by DH Harjit Singh,
present execution application stands disposed off, being
fully satisfied.
File be consigned to the Record Room
pronto."
In the aforementioned circumstances, counsel for the appellant
submits that he has got the required instructions from the appellant to make
the statement before this Court for withdrawal of the present appeal.
Thus, counsel for the appellant seeks withdrawal of the present
LAVISHA
2023.08.10 10:04 appeal.
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
RSA-6207-2018 (O&M)
WITH CR-1330-2021 3 2023:PHHC:102931
In view of the statement made by the counsel for the appellant,
present appeal is disposed of having been withdrawn.
CR-1330-2021
Counsel submits that in view of the compromise between the
parties, execution has already been disposed of, having the decree being
satisfied. Therefore, the present revision petition is rendered infructuous.
In view of the facts and circumstances stated and referred
hereinabove, present petition is disposed of having been rendered
infructuous.
(SANJAY VASHISTH)
JUDGE
August 09, 2023
Lavisha
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
LAVISHA
2023.08.10 10:04
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court,
Chandigarh
