Harminder Singh vs Sumit Singh
2022 Latest Caselaw 16963 P&H

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            109                                        CM-9377-C-2022 in/and
                                                                       RSA No.4938 of 2018 (O&M)
                                                                       Date of Decision : 15.12.2022

                            Harminder Singh                                                   ....Appellant

                                                                VERSUS

                            Sumit Singh                                                     ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :     Ms. Ramandeep Kaur, Advocate for
                                          Mr. Rajesh Kumar Kashyap, Advocate for the appellant.

                                          Mr. Rajbir Singh, Advocate for the respondent.

                            ALKA SARIN, J. (Oral)

CM-9377-C-2022

This is an application under Section 151 of the Code of Civil

Procedure, 1908 filed by Mr. Rajesh Kumar Kashyap, Advocate and Mr.

Lovepreet Chahal, Advocate along with their vakalatnama for permission to

withdraw the main appeal (RSA-4938-2018).

Notice of the application.

Mr. Rajbir Singh, Advocate, who is present in Court, accepts

notice of the application and states that he has no objection if the present

application is allowed.

For the reasons stated in the application, the same is allowed.

With the consent of counsel for the parties, the main appeal, which is

pending for 09.05.2023, is taken on Board today itself.

RSA No.4938 of 2018 (O&M)

Learned counsel for the appellant seeks permission to withdraw

the present appeal.

Permitted to do so.

JITENDER KUMAR 2022.12.16 09:27 I attest to the accuracy and integrity of this order/judgment.

Chandigarh
                             CM-9377-C-2022 in/and                                            -2-
                            RSA No.4938 of 2018 (O&M)

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                                                                                 ( ALKA SARIN )
                            15.12.2022                                               JUDGE
                            jk

Whether reportable: YES/NO

JITENDER KUMAR 2022.12.16 09:27 I attest to the accuracy and integrity of this order/judgment. Chandigarh