Ram Phal And Ors vs Piara Singh And Ors

Punjab-Haryana High Court

Ram Phal And Ors vs Piara Singh And Ors on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:036366

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        112-1                                       CM-2450-C-2024 in/and
                                                                    RSA No.119 of 2020
                                                                    Date of Decision : 13.03.2024

                        Ram Phal and Others                                              ....Appellants

                                                          VERSUS

                        Piara Singh and Others                                      .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Rahul Verma, Advocate for
                                     Mr. Yagsimant Attri, Advocate for the appellants.

                        ALKA SARIN, J. (Oral)

CM-2450-C-2024

1. This is an application for withdrawal of the main appeal (RSA- 119-2020).

2. For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicant-appellants, the main appeal is taken on Board today itself. CM stands disposed off.

3. Learned counsel for the appellants states that the parties have since compromised the matter and hence, he may be permitted to withdraw the present appeal. Permitted to do so.

4. Dismissed as withdrawn. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 13.03.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2024.03.14 10:13 I attest to the accuracy and integrity of this order/judgment Chandigarh