Gurditta Mal And Anr vs Kanta Rani
2022 Latest Caselaw 6162 P&H

Citation : 2022 Latest Caselaw 6162 P&H
Judgement Date : 5 July, 2022

Punjab-Haryana High Court

Gurditta Mal And Anr vs Kanta Rani on 5 July, 2022

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           110                                    CM Nos.4269-C and 4270-C of 2022
                                                                  in/and ESA No.58 of 2015
                                                                  Date of Decision : 05.07.2022

                           Gurditta Mal and Another                                          ....Appellants
                                                              VERSUS
                           Kanta Rani and Others                                            ....Respondents
                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    Mr. D.K. Singal, Advocate for the appellants.

                                                              *******
                           ALKA SARIN, J. (Oral)

CM-4269-C-2022

This is an application under Rule 3-A(i) of Chapter 6 Part B Volume V of the High Court Rules and Orders for grant of leave to file the present appeal without number of Roll of Advocate.

For the reasons stated in the application, the same is allowed. CM stands disposed off.

CM-4270-C-2022 This is an application under Section 151 of the Code of Civil Procedure, 1908 for withdrawal of the main appeal.

For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the appellants, the main appeal, which is fixed for 08.09.2022, is taken on Board today itself.

CM stands disposed off.

ESA-58-2015 Learned counsel for the appellants seeks permission to withdraw the present appeal.

Permitted to do so.

Dismissed as withdrawn.



                                                                                        ( ALKA SARIN )
                           05.07.2022                                                       JUDGE
                           jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2022.07.06 10:50 I attest to the accuracy and authenticity of this order/judgment Chandigarh