Sunder Singh (Since Deceased) ... vs M/S Akarshan Estate Pvt Ltd & Ors
2023 Latest Caselaw 1147 P&H

234    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH

                                 FAO-1937-2015
                                 Date of Decision: 18th January, 2023

Sunder Singh (since deceased) through his Legal Heirs and others
                                           ... Appellant

                          Versus


M/s Akarshan Estate Pvt. Ltd. And others        ... Respondents

CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:    Mr. Surender Dhull, Advocate for the appellant.

            Mr. Jainainder Saini, Advocate for respondent No. 1.
                              ***

AVNEESH JHINGAN , J.(Oral)

This appeal has been filed for setting aside the award dated

5.4.2010 and judgment dated 18.2.2014.

Learned counsel for respondent No. 1 submits that the parties

have acted upon the award, sale deed has been executed, revenue entries

were changed, consideration has been withdrawn by the appellant. He

submits that no cause of action survives for pursuing the present petition.

Learned counsel for the appellant in absence of any

instructions is not in a position to contradict the statement made by

respondent No.1.

Petition is disposed of with liberty to the appellant to move an

application for revival of the prayer in case of any factual discrepancy

found in the statement made by learned counsel for respondent No. 1.

(AVNEESH JHINGAN ) JUDGE th 18 January, 2023 anuradha Whether reasoned/speaking Yes/No Whether reportable Yes/No

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