Punjab-Haryana High Court
Dolly Vijay @ Madhu Singh And Others vs Urmil Kaur And Another on 11 March, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.2318 OF 2013
Date of Decision : 11.03.2014
Dolly Vijay @ Madhu Singh and others
.....Petitioner(s)
Versus
Urmil Kaur and another
.....Respondent(s)
Present : Mr.Vijay Lath, Advocate
for the petitioner(s).
Mr.K.S.Dhillon, Advocate,
for respondent No.1.
Ms.Harpreet Kaur, Advocate,
for respondent No.2.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (Oral)
Learned counsel for the petitioner has handed over a bankers cheque dated 4.3.2014 for ` 2.25 lacs issued in favour of Ms.Urmil Kaur respondent No.1 in terms of the compromise in full and final satisfaction of the decree of the Civil Court dated 11.6.2005.
Learned counsel for respondent No.1 is satisfied with the amount paid. He undertakes to withdraw the execution proceedings pending before the Executing Court at Jalandhar. The impugned attachment order is nullified.
Disposed of.
(RAJIV NARAIN RAINA) JUDGE March 11, 2014 Paritosh Kumar Kumar Paritosh 2014.03.13 10:11 I attest to the accuracy and integrity of this document