Rakesh Kumar vs Vijay Kumar And Others
2023 Latest Caselaw 1139 P&H

                            104
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                       Civil Revision No.7989 of 2019 (O&M)
                                                                       DATE OF DECISION : 18.01.2023


                            Rakesh Kumar                                                            .....Petitioner

                                                                      versus

                            Vijay Kumar and Others                                                .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Mr. K.P. Singh, Advocate for the petitioner
                                                 ..

ALKA SARIN, J. (Oral):

CM-946-CII-2023:

This is an application for placing on record the compromise

deed dated 27.10.2022.

CM allowed subject to all just exceptions.

CR-7989-2019:

Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous in view of the

compromise effected between the parties.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            18.01.2023                                                          (ALKA SARIN)
                            parkash                                                                JUDGE

                                                     NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2023.01.19 12:52 I attest to the accuracy and authenticity of this order/judgment.