Daljit Singh And Anr vs Narinder Singh And Ors
2022 Latest Caselaw 5296 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           118                                   CM-2414-C-2022 in/and
                                                                 RSA No.1162 of 2015
                                                                 Date of Decision : 25.05.2022


                           Daljit Singh and Anr.                                          ....Appellants

                                                             VERSUS

                           Narinder Singh and Ors.                                      ....Respondents

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :   Mr. Deepak Arora, Advocate for the applicant-appellants.

                                       Mr. B.S. Khehar, Advocate for respondent nos.1 and 2.

                                       Mr. Jaivir S. Chandel, Addl. Standing Counsel
                                       UT Chandigarh for respondent nos.3 and 4.


                           ALKA SARIN, J. (Oral)

CM-2414-C-2022

This is an application under Order XXIII Rule 1 read with

Section 151 of the Code of Civil Procedure, 1908 for withdrawal of the main

appeal in view of the amicable settlement arrived at between the parties.

Mr. B.S. Khehar, Advocate and Mr. Jaivir S. Chandel, Addl.

Standing Counsel, UT Chandigarh appearing on behalf of respondent nos.1

and 2 and respondent nos.3 and 4, respectively, state that they have no

objection if the present application is allowed and the main appeal is

permitted to be withdrawn.

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

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

fixed for 10.10.2022, is taken on Board today itself.

CM stands disposed off.

JITENDER KUMAR 2022.05.26 10:38 I attest to the accuracy and authenticity of this order/judgment Chandigarh

RSA No.1162 of 2015

Learned counsel for the appellants seeks permission to

withdraw the present appeal in view of the amicable settlement arrived at

between the parties. Learned counsel appearing on behalf of respondent

nos.1 to 4 have no objection.

Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                                                                                  ( ALKA SARIN )
                           25.05.2022                                                 JUDGE
                           jk

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

JITENDER KUMAR 2022.05.26 10:38 I attest to the accuracy and authenticity of this order/judgment Chandigarh