Lakhi Ram And Ors vs Amar Pal Deceased Thr Lrs And Ors
2022 Latest Caselaw 17201 P&H

                            106
                                        IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                               CHANDIGARH



                                                                         RSA No.1474 of 2021 (O&M)
                                                                         DATE OF DECISION : 19.12.2022



                            Lakhi Ram and Others                                              .....Appellants

                                                                   Versus

                            Amar Pal (now deceased) through his LRs and Others               .....Respondents

CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

Present : Mr. Shiv Kumar, Advocate for the appellants

Mr. Aditya Jain, Advocate for respondent Nos.75 to 80, 156 &

ALKA SARIN, J. (Oral):

CM-9494-C-2022:

Learned counsel for the applicant-appellants seeks permission

to withdraw the main appeal. Learned counsel for the non-

applicant/respondent Nos.75 to 80, 156 and 157 has no objection to the

prayer being granted.

CM allowed.

With the consent of the learned counsel for the parties, the main

appeal is taken on board today itself.

RSA No.1474 of 2021:

Learned counsel for the appellants seeks permission to

withdraw the regular second appeal.

PARKASH CHAND 2022.12.20 12:44 Permitted to do so.

I attest to the accuracy and authenticity of this order/judgment.

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                            19.12.2022                                                       (ALKA SARIN)
                            parkash                                                             JUDGE

                                                  NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

PARKASH CHAND 2022.12.20 12:44 I attest to the accuracy and authenticity of this order/judgment.