Tara Chand Kaushal vs Haryana Urban Development Authority ...
2024 Latest Caselaw 8150 P&H

Punjab-Haryana High Court

Tara Chand Kaushal vs Haryana Urban Development Authority ... on 18 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:052247


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        254                                              RSA No.1965 of 2014 (O&M)
                                                                         Date of Decision : 18.04.2024


                        Tara Chand Kaushal                                                 ....Appellant

                                                           VERSUS

                        Haryana Urban Development Authority and Others                  ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. N.C. Kinra, Advocate for the appellant.

                                     Mr. V.K. Kaushal, Advocate for the respondents.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the appellants states that the present appeal

has since been rendered infructuous inasmuch as the parties have since

compromised the matter and vacant possession of the premises has been

handed over to respondent No.3 i.e. legal representatives of R.L. Malhotra,

the original defendant No.3.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 18.04.2024 JUDGE jk

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

integrity of this order/judgment