Punjab-Haryana High Court
Haryana Urban Development Authority vs Sahab 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. 5445 of 2010 (O&M)
Date of decision: February 04, 2011
Haryana Urban Development Authority
.. Petitioner
Vs.
Sahab 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. None for the private respondents.
A.N. Jindal, J Learned counsel for the petitioner states that the instant petition has become infructuous as full amount of compensation, as awarded by the court below has been paid to the respondents.
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