PARVEEN PURI Vs. HARDIP SINGH

JUDGEMENT

(1.) Prayer in the application is for withdrawal of the revision petition filed in this Court challenging the order passed under Order 6 Rule 17 CPC dismissing the application for amendment of the plaint.

(2.) Learned counsel for the applicants-petitioners submitted that during the pendency of petition the dispute between the parties has been compromised and even the suit stands withdrawn. In view of this fact, the present revision petition has been rendered infructuous. Dismissed as infructuous.