Rajesh Kumar vs Shri Ram Transport Finance Ltd
2024 Latest Caselaw 18853 P&H

Punjab-Haryana High Court

Rajesh Kumar vs Shri Ram Transport Finance Ltd on 24 October, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

I attest to the accuracy and

SON SS
CREPE A VOL ER eRe S - LARS
2082 PHHC TAR 28 & '

IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
(202)
CR-6355-2023
Date of decision:- 24.10.2024
Rajesh Kumar ... Petitioner
Versus

Shri Ram Transport Finance Ltd. ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- None for the petitioner.

Ms. Radhika, Advocate for
Mr. Nilesh Bhardwaj, Advocate for the respondent.

OOK ik 2 ais
SUVIR SEHGAL, J. (ORAL)

1. Petitioner has approached this Court by way of instant revision

petition filed under Article 227 of the Constitution of India for setting aside the impugned order dated 15.09.2023, Annexure P-1, passed by the learned Additional District Judge, Ambala in EXE/422/2018.

2. By making a reference to the settlement agreement dated 29.07.2024, counsel for the respondent submits that the dispute was compromised between the parties and the petitioner was to pay an amount of Rs.1,25,000/- in full and final settkement on the dates specified in para 7 of the settlement. She submits

that the petitioner has not adhered to his part of the settlement.

3. There is no representation on behalf of the petitioner.

4. It seems that the petitioner is playing hide and seek with the Court.

5. Dismissed for non-prosecution.

24.10.2024 (SUVIR SEHGAL) Kamal JUDGE Whether Speaking/Reasoned Yes/No

Whether Reportable Yes/No

authenticity of this order/judgment High Court, Chandigarh.