Surinder Mohan Batra And Ors vs Gurbinder Pal Singh Tiwana And Anr
2024 Latest Caselaw 531 P&H

Punjab-Haryana High Court

Surinder Mohan Batra And Ors vs Gurbinder Pal Singh Tiwana And Anr on 10 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                     131                                                               2024:PHHC:002738



                               In the High Court of Punjab and Haryana, at Chandigarh


                                                 Review Application No. RS-80 of 2023 (O&M)
                                                   In Regular Second Appeal N o. 1770 of 2014

                                                                     Date of Decision: 10.01.2024



                     Surinder Mohan Batra and Others
                                                                                       ... Appellant(s)

                                                         Versus


                     Gurbinder Pal Singh Tiwana and Another
                                                                                  ... Respondent(s)

                     CORAM: Hon'ble Mr. Justice Anil Kshetarpal.


                     Present:      Mr. Ritesh Khatri, Advocate
                                   for the appellant(s).


                     Anil Kshetarpal, J.

CM-14231-C-2023

1. For the reasons stated in the application, the same is allowed

and delay of 97 days in filing the review application is condoned.

RA-RS-80-2023

2. Review of the detailed judgment passed on 03.08.2023, has

been sought by the appellants.

3. The learned counsel representing the review applicant submits

that this Court has not examined the issue of declaration with respect to the

unilateral cancellation of the agreement to sell by the appellants. On reading

of the judgment passed, it is evident that in para Nos. 16, 17, 18, 20 and 21,

this Court has already examined the aforesaid issue, in detail.

2024:PHHC:002738

In Regular Second Appeal N o. 1770 of 2014

4. Keeping in view the aforesaid facts, no ground is made out to

review the order dated 03.08.2023. Hence, the present review application is

dismissed.

(Anil Kshetarpal) Judge January 10, 2024 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No