Punjab-Haryana High Court
Tek Chand Mittal And Another vs Mool Chand (Through Lrs) on 2 April, 2009
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Rev. No. 4471 of 1996 (O&M)
Date of Decision: April 2,2009
Tek Chand Mittal and another ........................................Petitioners
Versus
Mool Chand (through LRs)............................................. Respondent
Coram: Hon'ble Mr.Justice Ashutosh Mohunta
Present: Mr. Kulbhushan Sharma, Advocate
for petitioner No.2.
Mr. Deepak Sibal, Advocate,
for the respondent.
...
ASHUTOSH MOHUNTA, J. (Oral)
C.M.No. 6070-CII of 2009 Notice in this application was issued for 22.4.2009. However, as the counsel for the petitioner as well as the counsel for the respondent have stated that a compromise has been arrived at between the parties, therefore, the date in this case is pre-poned to today.
The persons as mentioned in paragraph 2 of the application are allowed to be taken on record as legal representatives of deceased Mool Chand, respondent.
C.M.disposed of accordingly.
C .R. No. 4471 of 1996 Mr. Kulbhushan Sharma, counsel for petitioner No.2, states that the petitioner has compromised the matter with the respondents. It is [ 2 ] Civil Rev. No. 4471 of 1996 (O&M) also stated that as a result of the compromise the petitioners have sold the property in dispute to the respondents through a registered sale deed. This fact is confirmed by Mr. Deepak Sibal, counsel for the respondents. Mr. Sumer Chand Mittal, petitioner No.2, is also present in Court and has stated that a compromise has been arrived at between the parties.
In view of the above, Mr. Kulbhushan Sharma, counsel for petitioner No.2, states that he be allowed to withdraw the revision petition.
Dismissed as withdrawn in view of the compromise arrived at between the parties.
2.4.2009 ( ASHUTOSH MOHUNTA ) Rupi JUDGE