Krishan Kumar vs Rampati
2022 Latest Caselaw 11656 P&H

                                   121

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                                            SAO-26-2022 (O&M)
                                                                                      Date of decision : 19.09.2022


                                   Krishan Kumar                                                      ... Appellant(s)

                                                                          Versus

                                   Rampati                                                           ... Respondent(s)



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                                   Present :         Mr. Sukhdev Singh, Advocate for
                                                     Mr. Vikram Singh, Advocate for the appellant.


                                   ALKA SARIN, J. (ORAL)

CM-12052-CII-2022

This is an application for withdrawal of the main appeal on the

ground that compromise has been effected between the parties and the main

suit has since been withdrawn.

In view of the fact that the main suit has been withdrawn,

nothing survives in the present case. For the reasons stated in the

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

applicant-appellant, the date of hearing in the main appeal is preponed from

27.10.2022 to today and the main case (SAO-26-2022) is taken on Board

today itself.

MAIN CASE

Learned counsel for the appellant states that a compromise has

been effected between the parties and the main suit has since been

YOGESH SHARMA withdrawn.

2022.09.20 09:30 I attest to the accuracy and integrity of this order/judgment Punjab and Haryana High Court, Chandigarh SAO-26-2022 (O&M) -2-

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

been rendered infructuous. Pending applications, if any, also stand disposed

off.

                                                                                  ( ALKA SARIN )
                                   19.09.2022                                          JUDGE
                                   Yogesh Sharma

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

YOGESH SHARMA 2022.09.20 09:30 I attest to the accuracy and integrity of this order/judgment Punjab and Haryana High Court, Chandigarh