Krishan Kumar vs Dr. Mohan Lal (Since Deceased) Through ...
2024 Latest Caselaw 5827 P&H

Punjab-Haryana High Court

Krishan Kumar vs Dr. Mohan Lal (Since Deceased) Through ... on 14 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:037160
                            226
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         CR-1730-2019 (O&M)
                                                                         Date of decision : 14.03.2024

                            Krishan Kumar                                                   ... Petitioner(s)
                                                               Versus
                            Mohan Lal (deceased) through his LRs & Ors.                 ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   Mr. Lajpat Rai Sharma, Advocate for the petitioner.
                                        Mr. Suman Jain, Advocate and
                                        Mr. Rishab Jain, Advocate for respondent No.2.



                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous inasmuch as the matter

has been compromised between the parties.

2. Learned counsel for respondent No.2 states that he has no

instructions in the matter however the matter may be disposed off in view of

the statement made by the learned counsel for the petitioner.

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

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

off.

                            14.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.