Sukhminder Singh vs Tejinder Kaur And Ors
2024 Latest Caselaw 674 P&H

Punjab-Haryana High Court

Sukhminder Singh vs Tejinder Kaur And Ors on 12 January, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                                   Neutral Citation No:=2024:PHHC:004205




CR-3874-2018 (O&M)                                          2024:PHHC:004205
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                        CR-3874-2018 (O&M)
                                        Date of Decision: 12.1.2024

Sukhminder Singh

                                                                 ....Petitioner

                           VERSUS

Tejinder Kaur and others
                                                                 ....Respondents

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:    None for the petitioner.

        Ms. Puja Chopra, Advocate,
        for the respondent(s).
                     *******
KARAMJIT SINGH, J. (Oral)

Present revision petition under Article 227 of the Constitution

of India has been filed by the petitioner-plaintiff against order dated

8.5.2018 (Annexure P-1) passed by the Court of Civil Judge, Senior

Division (NRI Court), Jalandhar whereby the application filed by the

petitioner seeking permission to deposit stamp duty charges and penal

charges, if any, with regard to agreement to sell dated 22.5.2011 was

dismissed in civil suit titled Sukhminder Singh v. Tejinder Kaur and others.

2. Present petition was contested by respondents No.1 and 4.

3. After hearing final arguments, judgment was reserved in this

case.

4. Today, this Court has received intimation from the learned trial

Court that the main civil suit has been withdrawn on 6.1.2024 by the

petitioner/plaintiff as compromise has been effected between the parties.

Today, counsel appearing on behalf of the parties also admitted that the

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Neutral Citation No:=2024:PHHC:004205

CR-3874-2018 (O&M) 2024:PHHC:004205

main civil suit has been withdrawn by the petitioner/plaintiff.

5. In view of above, the present petition is hereby disposed of

having been rendered infructuous.

                                             ( KARAMJIT SINGH )
                                                   JUDGE
January 12, 2024
Paritosh Kumar
                 Whether speaking/reasoned                 Yes/No
                 Whether reportable                        Yes/No

Neutral Citation No:=2024:PHHC:004205

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