Sushil Kumar vs Sampuran Singh And Anr
2022 Latest Caselaw 6542 P&H

                            117-2
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                                  SAO-13-2019 (O&M)
                                                                            Date of decision : 11.07.2022


                            Sushil Kumar                                                    ... Appellant(s)

                                                                 Versus

                            Sampuran Singh and Another                                   ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :     Mr. Rajan Bansal, Advocate with
                                          Mr. Sushil Kumar, appellant in person.

                                          Mr. N.S. Diwana, Advocate for the respondents.



                            ALKA SARIN, J. (ORAL)

CM-7713-CII-2022

This is an application for withdrawal of the main appeal in view

of the fact that the matter has been compromised between the parties.

Notice of the application.

Mr. N.S. Diwana, Advocate accepts notice on behalf of the non-

applicant/respondents.

In view of the above and for the reasons stated in the

application, the same is allowed. With the consent of learned counsel for the

parties, the main case (SAO-13-2019) is taken on board today itself.

MAIN CASE

Learned counsel for the parties are ad idem that the parties have

since compromised the matter.

YOGESH SHARMA 2022.07.12 10:52 I attest to the accuracy and authenticity of this order/judgment.

Chandigarh
                             SAO-13-2019 (O&M)                                                    -2-

The appellant, Sushil Kumar, who is also present in Court and

identified by way of his Aadhaar Card bearing No.675369527637, has stated

that he does not want to pursue the present appeal. Photocopy of his

Aadhaar Card is taken on record.

In view of the above, the present appeal is dismissed as

withdrawn. Pending applications, if any, also stand disposed off.

                                                                          ( ALKA SARIN )
                            11.07.2022                                         JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.07.12 10:52 I attest to the accuracy and authenticity of this order/judgment. Chandigarh