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Smt. Shanti Devi (Died) Through ... vs Yatish Gandhi
2022 Latest Caselaw 3644 Chatt

Citation : 2022 Latest Caselaw 3644 Chatt
Judgement Date : 13 May, 2022

Chattisgarh High Court
Smt. Shanti Devi (Died) Through ... vs Yatish Gandhi on 13 May, 2022
                                                            Page 1 of 2

                                                                NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                            FA No. 554 of 2017

Smt. Shanti Devi (Died) Through Lr-(1) Santosh Kumar Agrawal, S/o
Dayaram Agrawal, Aged About 60 Years, R/o Old Sadar Bazar,
Raigarh, Tahsil & District- Raigarh (C.G.)
                                                    ---- Appellant
                                 Versus
Yatish Gandhi, S/o Mahendra Gandhi, R/o Darogapara, Raigarh,
Trading Place 16 Seth Dayaram Complex, Tahsil & District- Raigarh
(C.G.)
                                                ---- Respondent

For Appellant : Mr. Sanjay Agrawal, Advocate. For Respondent : Mr. Shubhank Tiwari, Advocate.

Hon'ble Shri Justice Narendra Kumar Vyas

Order on Board

13.05.2022

1. Mr. Santosh Kumar Agrawal (Appellant/Landlord) & Mr. Yatish

Gandhi (Respondent/Tenant) are present before this Court

through their respective counsel.

2. This First Appeal has been filed by the appellant/plaintiff

(landlord) under Section 96 of the C.P.C. against the judgment

and decree passed by the learned Third Additional District

Judge, Raigarh, District- Raigarh (C.G.) in Civil Suit No.

105A/2008 (Smt. Shanti Devi Vs. Yatish Gandhi).

3. Learned counsel for the appellant would submit that the parties

have settled their dispute in view of the terms and conditions

mentioned at paragraph 6 of the order passed by this Court on

13.05.2022 in FA No. 526 of 2017, therefore, he seeks

permission of this Court to withdraw this first appeal.

4. Prayer is allowed.

5. Accordingly, the instant first appeal is dismissed as withdrawn.

Sd/-

(Narendra Kumar Vyas) Judge

Arun

 
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