Punjab-Haryana High Court
Madan Lal & Ors vs The Financial Commissioner Of Revenue & ... on 15 March, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Civil Writ Petition No.6027 of 2010
DATE OF DECISION : MARCH 15, 2011
MADAN LAL & ORS.
....... PETITIONER(S)
VERSUS
THE FINANCIAL COMMISSIONER OF REVENUE & ORS.
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT:Mr. Munish Prabhakar, Advocate, for
Mr. KK Gaind, Advocate, for the petitioner(s).
Mr. GS Attariwala, Addl.AG, Punjab.
Mr. Sumeet Goel, Advocate, for respondents 4 to
6.
AJAI LAMBA, J. (Oral)
Learned counsel for the petitioners contends that the petitioners have settled their disputes before the Civil Judge, Khanna, and therefore, the petitioners do not want to pursue the petition.
The petition is dismissed as not pressed on the statement of learned counsel for the petitioners.
March 15, 2011 ( AJAI LAMBA ) Kang JUDGE
1.To be referred to the Reporters or not?
2.Whether the judgment should be reported in the Digest?