Punjab-Haryana High Court
Sunil Kumar vs Preeti Bala And Anr on 22 May, 2017
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
251
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.3177 of 2015 (O&M)
Date of decision: 22.05.2017
Sunil Kumar
... Petitioner
Vs.
Preeti Bala and another
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: None for the petitioner.
Mr. Sunil Kumar, Advocate for
Mr. Rakesh Trikha, Advocate
for the respondents.
*******
RAMESHWAR SINGH MALIK, J. (ORAL)
Learned counsel for the respondents submits that since during pendency of the present revision petition, parties have already arrived at an amicable settlement before the learned National Lok Adalat on 11.02.2017 at Jalandhar, instant revision petition has been rendered infructuous and the same may be disposed of, as such.
In view of the abovesaid undisputed and uncontroverted statement made by learned counsel for the respondents, instant revision petition stands disposed of, as having been rendered infructuous.
[ RAMESHWAR SINGH MALIK ]
22.05.2017 JUDGE
vishnu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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