Satish Nagpaul And Ors vs Harish Chhabra
2024 Latest Caselaw 7094 P&H

Punjab-Haryana High Court

Satish Nagpaul And Ors vs Harish Chhabra on 3 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:045058

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         321                                            CR-1906-2019 (O&M)
                                                                        Date of Decision : 03.04.2024

                         SATISH NAGPAUL AND ORS                                           .... Petitioners
                                                             VERSUS
                         HARISH CHHABRA                                                  .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Balvinder Sangwan, Advocate for the petitioners.
                                        Mr. Harish Chhabra, respondent present in person.

                         ALKA SARIN, J. (ORAL)

1. Mr. Harish Chhabra-respondent has stated that the present

petition has since been rendered as infructuous inasmuch as due to

compromise between him and the petitioners on 30.12.2023, he has already

delivered possession of the demised premises to the petitioners.

2. In view of the above, the present petition is dismissed as having

rendered infructuous. Pending applications, if any, also stand disposed off.

                         03.04.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No







integrity of this judgment/order.