Mukha Ram vs Sukhvir Singh And Ors
2023 Latest Caselaw 20102 P&H

                                                            Neutral Citation No:=2023:PHHC:146713




                                                                   2023:PHHC:146713
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CR-3149-2017 (O&M)

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

Sr. No.114
                                                        CR-3149-2017 (O&M)
                                                   Date of Decision: 20.11.2023

MUKHA RAM
                                                                       ....Petitioner
                                      Versus

SUKHVIR SINGH AND ORS
                                                                    .....Respondents

CORAM: HON'BLE MRS JUSTICE ARCHANA PURI

Present:-    None for the petitioner.

             Mr. Gopal Mittal, Advocate
             for respondent No.4.

                     *****

ARCHANA PURI, J. (Oral)

There is no representation on behalf of the petitioner. Even, for

the last two dates, none had made appearance on behalf of the petitioner.

It is noticed by the Court that vide the application, which was

dismissed vide the impugned order, the petitioner had sought release of 50%

of the amount lying in the FDR, which was ordered by this Court to be

deposited and further it was observed that the said amount shall remain in

the Court deposits, subject to further directions from this Court. Thereafter,

subsequent order was passed by this Court, while observing that 50% of the

amount deposited shall be released to the claimants, whereas 50% shall be

retained in the Court and in case of aforesaid amount having not been

deposited in the Bank in FDR, the Court below shall do the needful, so that

the same earns interest. Copy of the order dated 18.11.2023 has been

supplied by learned counsel for respondent No.4 in the Court today, which is

taken on record.

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Neutral Citation No:=2023:PHHC:146713

2023:PHHC:146713

CR-3149-2017 (O&M)

Also, it is evident from the copy of judgment passed on

21.10.2015 that this Court had disposed of bunch of FAOs, which also

included FAO-3947-2010.

In the given circumstances, when none is making appearance on

behalf of the petitioner, no further order is required to be passed in the

present case.

Hence, the instant revision petition is hereby dismissed.

                                                       (ARCHANA PURI)
20.11.2023                                                 JUDGE
Sonu

             Whether speaking/reasoned           :     Yes/No

             Whether reportable                  :     Yes/No

Neutral Citation No:=2023:PHHC:146713

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