Parshotam Dass And Anr vs Kamal Kant And Ors
2022 Latest Caselaw 12701 P&H

                                   122
                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                                    CM-12935-CII-2022 in/and
                                                                                    FAO-2370-2005 (O&M)
                                                                                    Date of Decision : 30.09.2022


                                   Parshotam Dass and Another                                         ....Appellants

                                                                          VERSUS

                                   Kamal Kant and Others                                            ....Respondents



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                                   Present :         Mr. Garvit Mittal, Advocate, for
                                                     Mr. Ravinder Malik (Ravi), Advocate for the appellants.

                                                     Mr. Gopal Mittal, Advocate for
                                                     Mr. D.P.Gupta, Advocate
                                                     for respondent No.3-Insurance Company.
                                                                            -.-

                                   ALKA SARIN, J. (Oral)

CM-12935-CII-2022

This is an application for withdrawal of the main case i.e.

FAO-2370-2005 on the ground that the matter has since been settled

between the parties before the National Lok Adalat.

Notice of the application.

Mr. Gopal Mittal, Advocate, who appears for Mr. D.P.Gupta,

Advocate, accepts notice on behalf of the non-applicant respondent No.3

and states that he has no objection if the application is allowed and the main

case is permitted to be withdrawn.

In view of the above, the present application is allowed and

YOGESH SHARMA with the consent of both the counsel for the parties, the main case (FAO- 2022.10.06 11:48 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court,
Chandigarh
                                    FAO-2370-2005 (O&M)                                                   -2-

2370-2005), which is at Serial No.986 in the regular list, is taken on Board

today itself.

Application stands disposed off.

FAO-2370-2005 (O&M)

Learned counsel for the appellants seeks permission to

withdraw the present appeal since the matter stands settled between the

parties before the National Lok Adalat.

Learned counsel for the respondent No.3 states that he has no

objection for withdrawal of the main appeal.

Accordingly, the present appeal is dismissed as withdrawn.

Pending applications, if any, also stand disposed off.

                                   September 30, 2022                            (ALKA SARIN)
                                   tripti                                           JUDGE

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

YOGESH SHARMA 2022.10.06 11:48 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court, Chandigarh