Mahinder Singh (Deceased) ... vs Satbir Singh And Ors
2023 Latest Caselaw 820 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            252                                          CR No.6774 of 2016
                                                                         Date of Decision : 16.01.2023


                            Mahinder Singh (deceased) through LRs. Jarnail Singh

                            and Another                                                     ....Petitioners

                                                              VERSUS

                            Satbir Singh and Others                                        ....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :     Mr. A.S. Pannu, Advocate for
                                          Mr. Vikas Singh, Advocate for the petitioners.

                                          Mr. Vaibhav Sharma, Advocate for
                                          Mr. C.B. Kaushik, Advocate for respondent nos.1 and 2.


                            ALKA SARIN, J. (Oral)

Learned counsel for the petitioners would contend that

possession of the demised premises has already been delivered to respondent

nos.1 and 2 through warrants of possession in the year 2016.

On 21.12.2016 the following order was passed:-

"Mr.C.B.Kaushik, Advocate has appeared for the

respondents and filed his power of attorney and memo of

appearance which are taken on record.

Learned counsel for the respondents submits that

possession has already been delivered to respondents

No.1 and 2 under the warrants of possession. Learned

counsel for the petitioner submits that he wants to

address arguments to make out that the possession was

wrongly delivered and seeks restoration of the

possession.

JITENDER KUMAR 2023.01.17 09:20 I attest to the accuracy and integrity of this order/judgment.

Chandigarh

Service is complete.

List on 20.4.2017 for arguments."

Today, learned counsel for the petitioners states that he may be

permitted to withdraw the present revision petition with liberty to the

petitioners to approach the Executing Court for filing of an appropriate

application for restoration of possession. Learned counsel appearing on

behalf of respondent nos.1 and 2 states that he has no objection if the present

revision petition is permitted to be withdrawn.

In view of the above, the present revision petition is dismissed

as withdrawn with the liberty aforesaid. If any application is moved, the

same shall be dealt with by the concerned Court in accordance with law.

Pending applications, if any, also stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2023.01.17 09:20 I attest to the accuracy and integrity of this order/judgment.

Chandigarh