Ram Chand Gupta, J. - (1.) C.M. No. 4756 -CII of 2011.
(2.) APPLICATION is allowed subject to all just objections. Civil Revision No. 1139 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for quashing of order dated 10.1.2011, Annexure P6, passed by learned Additional District Judge, Sonepat, vide which applications filed by Respondents have been allowed and order dated 29.1.2010 has been recalled and the indemnity bond has been ordered to be forfeited and the Petitioner has been directed to deposit the indemnity amount of Rs. 10,00,000/ -and remaining amount of sale consideration, i.e., Rs. 16,00,000/ - within one month from the date of order.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge, Sonepat, under Hindu Minority and Guardianship Act, 1956, (hereinafter to be referred as the 'Act 1956').;