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Beant Kaur vs Ajaib Singh And Others
2021 Latest Caselaw 2926 P&H

Citation : 2021 Latest Caselaw 2926 P&H
Judgement Date : 8 October, 2021

Punjab-Haryana High Court
Beant Kaur vs Ajaib Singh And Others on 8 October, 2021
                                                                            103 (1st case)

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                          R.S.A. No.936 of 2019 (O&M)
                                          Date of Decision: 08.10.2021

Beant Kaur
                                                               .....Applicant/Appellant

                                 Versus

Ajaib Singh and others
                                                                      .....Respondents

CORAM : HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:     Mr. Naresh Kumar Manchanda, Advocate
             for the applicant/appellant.

                          ****

MAHABIR SINGH SINDHU, J.

CM-4136-C-2021

Application for withdrawal of the main appeal, which is pending for

12.01.2022, on the premise that matter has been amicably settled between the

parties.

Since learned Counsel for the applicant/appellant wishes to

withdraw the main appeal in which there is no notice of motion, therefore,

presence of opposite side would not be necessary.

In view of above and for the reasons mentioned in the application,

duly supported by way of an affidavit of the applicant/appellant, the same is

allowed subject to all just exceptions.

On oral request of learned Counsel for the applicant/appellant, main

appeal is preponed and taken on board today itself.

1 of 2

MAIN CASE

Present appeal has been filed for setting aside the impugned

judgment and decree dated 31.07.2018, passed by learned Additional District

Judge, Moga, dismissing the appeal against the judgment and decree dated

15.11.2017 of learned Civil Judge (Jr. Divn.), Moga, whereby suit of respondent

No.1/plaintiff for declaration had been decreed and counter claims filed by the

appellant/defendant No.2 as well as respondent/defendant No.3 were dismissed.

In view of order, passed in CM-4136-C-2021, the present appeal is

dismissed as withdrawn.




October 8th, 2021                               ( MAHABIR SINGH SINDHU )
Gagan                                                   JUDGE

                    Whether speaking/reasoned     Yes/No
                       Whether Reportable         Yes/No




                                    2 of 2

 

 
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