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Punjab-Haryana High Court
Mohinder Singh vs Mohinder Singh Etc on 7 May, 2024
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
106 RSA No.245 of 2019 (O&M)
Date of Decision : 07.05.2024
Mohinder Singh ....Appellant
VERSUS
Mohinder Singh and Others ....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Manish Kumar Singla, Advocate for the appellant.
ALKA SARIN, J. (Oral)
1. Learned counsel for the appellant states that the present appeal has been rendered infructuous inasmuch as the matter stands compromised between the parties.
2. Dismissed as having been rendered infructuous. Pending applications, if any, also stand disposed off.
( ALKA SARIN ) 07.05.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2024.05.08 08:52 I attest to the accuracy and integrity of this order/judgment Chandigarh