Nafe Singh Through His Lrs Ramesh ... vs Kamlesh Rani And Anr
2023 Latest Caselaw 1220 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            102+218                                       CR No.8775 of 2014 (O&M)
                                                                          Date of Decision : 19.01.2023

                            Nafe Singh through his LRs Ramesh Tanwar & Ors.                  ....Petitioners

                                                              VERSUS

                            Kamlesh Rani & Anr.                                            ....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Ajay Kumar Rana, Advocate for the petitioners.

                                         Mr. Ravi Dutt Sharma, Advocate for respondent no.1.



                            ALKA SARIN, J. (Oral)

Learned counsel for the parties are ad idem that parties to the lis

have since compromised the matter.

Learned counsel for the tenant-petitioners, on instructions from

Sanjeev Kumar son of Nafe Singh who is present in Court and whose

statement is recorded separately, states that the tenant-petitioners do not

wish to press the present revision petition on merits and that the vacant

possession of the property shall be handed over to the landlord-respondent

no.1 on or before 30.04.2023.

Learned counsel appearing on behalf of the landlord-respondent

no.1 states that he has no objection if the present revision petition is

disposed off in terms of the statement made by learned counsel for the

tenant-petitioners.

In view of the above, the present revision petition is disposed JITENDER KUMAR 2023.01.20 09:12 I attest to the accuracy and off on the statement made by learned counsel for the tenant-petitioners that integrity of this order/judgment.

Chandigarh

the tenant-petitioners do not wish to press the present revision petition on

merits and that the peaceful vacant possession of the property shall be

handed over to the landlord-respondent no.1 on or before 30.04.2023.

Pending applications, if any, also stand disposed off.

                                                                                     ( ALKA SARIN )
                            19.01.2023                                                   JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2023.01.20 09:12 I attest to the accuracy and integrity of this order/judgment.

Chandigarh