Punjab-Haryana High Court
Haryana Urban Development Authority vs Parveen Kumar (L.Rs Of Ranjit Singh) And ... on 21 March, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 751 of 2011 (O&M)
Date of decision: March 21, 2011
Haryana Urban Development Authority
.. Petitioner
Vs.
Parveen Kumar (L.Rs of Ranjit Singh) and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal
Present: Mr. D.V. Sharma, Sr. Advocate with
Mr. Harit Sharma, Advocate for the petitioner.
Mr. Rajiv Malhotra, Addl. A.G. Haryana
A.N. Jindal, J (Oral)
Learned counsel for the petitioner states that the instant petition has become infructuous as the amount of compensation, as awarded by the court below, has been stayed by this Court in a Regular First Appeal.
In view of the statement made by the learned counsel for the petitioner, the instant petition is dismissed being infructuous.
March 21, 2011 (A.N. Jindal) deepak Judge