PREM LAL MIDDHA Vs. STATE OF UT

JUDGEMENT

(1.) Vide order dtd. 30/9/2022, a coordinate Bench of this Court had passed the following order:-

(2.) At this stage, counsel for the petitioner submits that the complainants are not appearing before the concerned Court to support their compromise and they have resiled therefrom.

(3.) Given above, the present petition cannot proceed further and is disposed of. In the entirety of facts and circumstances of the case, the present petition is disposed of with liberty to the petitioners to file an appropriate petition as and when all the aggrieved persons come forward to support the compromise effected between the parties. It is clarified that disposal of the present petition shall not come in the way of the petitioners in case of filing a fresh petition.