(O&M) Balvinder Singh vs Ram Narain
2023 Latest Caselaw 993 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            R-746                                        CR No.7008 of 2008
                                                                         Date of Decision : 17.01.2023


                            Balvinder Singh                                                  ....Petitioner

                                                              VERSUS

                            Ram Narain                                                    ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Harsh Aggarwal, Advocate for the petitioner.

                                         Mr. Parminder Singh, Advocate for the respondent.

                            ALKA SARIN, J. (Oral)

Learned counsel for the parties are ad idem that the parties have

since died. They, on instructions from legal representatives of the parties,

state that the matter stands compromised.

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

as having been rendered infructuous. Pending applications, if any, also stand

disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2023.01.18 09:09 I attest to the accuracy and integrity of this order/judgment. Chandigarh