Sanjay Kumar vs Bansi Lal And Ors
2024 Latest Caselaw 7290 P&H

Punjab-Haryana High Court

Sanjay Kumar vs Bansi Lal And Ors on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:046892
                            288
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-795-2022 (O&M)
                                                                          Date of decision : 05.04.2024

                            Sanjay Kumar                                                      ... Petitioner(s)
                                                                 Versus
                            Bansi Lal and Ors.                                           ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Mr. Sumit Sangwan, Advocate for the petitioner.
                                            Mr. Anil Kumar Saini, Advocate for respondent No.1.



                            ALKA SARIN, J. (ORAL)

1. The present revision petition has been filed by the landlord

seeking enhancement of the mesne profits assessed by the Appellate

Authority concerned.

2. Learned counsel for the petitioner seeks permission permission

to withdraw the present petition inasmuch as the parties have compromised

the matter and the main appeal already stands withdrawn. Permitted to do so.

3. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                            05.04.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.