M/S V.K. Auto Finance vs M/S Aggarwal Motors And Another
2022 Latest Caselaw 12744 P&H

109
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                           RSA-5921-2019 (O&M)
                                           Date of Decision:30.09.2022

M/s V.K. Auto Fianance
                                                                  .. Appellant
               Vs.

M/s Aggarwal Motors and another
                                                                ..Respondents

CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:       Mr. Brijender Kaushik, Advocate for the appellant.
                                ...
Manoj Bajaj, J. (Oral)

Appellant (defendant No.1) is aggrieved against the judgment

and decree dated 18.12.2018 passed by Addl. District Judge, Amabala in

CA/488/2015, whereby the judgment and decree dated 15.10.2015 passed

by Civil Judge (Jr. Divn.), Ambala in Civil Suit No.147 dated 18.03.2011,

decreeing the suit for recovery by plaintiff (respondent No.1), was upheld.

Learned counsel submits that during the pendency of the

regular second appeal, the parties have arrived at a compromise and the

claim of the decree holder has been wholly satisfied, who made a categoric

statement before the executing Court on 22.10.2021 while withdrawing his

execution petition bearing No.171 of 2019. He has produced the copy of

said order dated 22.10.2021 and the same is taken on record. He states that

he has instructions to withdraw this appeal.

Dismissed as withdrawn.

                                                         (MANOJ BAJAJ)
30.09.2022                                                  JUDGE
Jasmine Kaur


               Whether speaking/reasoned               Yes No
               Whether reportable                      Yes No



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