Punjab-Haryana High Court
Haryana Urban Development Authority vs Baldev Singh And Others on 4 February, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 5447 of 2010 (O&M)
Date of decision: February 04, 2011
Haryana Urban Development Authority
.. Petitioner
Vs.
Baldev 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. G.S. Sandhu, Advocate for respondent No.1. Mr. Rajiv Malhotra, Addl. A.G. Haryana.
A.N. Jindal, J Learned counsel for the petitioner states that the instant petition has become infructuous as half of the amount of compensation, as awarded by the court below, has been paid to the respondents and the payment of the remaining half amount 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.
February 04, 2011 (A.N. Jindal) deepak Judge