Lakhbir Singh vs Harwinder Kumar
2023 Latest Caselaw 4978 P&H

                                                                                     2023:PHHC:059262

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                 AT CHANDIGARH


                         107+242                                               CRM-M-2277-MA-2017
                                                                               Date of Decision: 21.04.2023


                         Lakhbir Singh                                                ......... Applicant
                                                                      Versus

                         Harwinder Kumar                                                      ......... Respondent

                         CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-       Mr. Rupender Singh, Advocate for
                                         Mr. Y.S. A ri, Advocate the applicant.

                                                        ****

                         ANOOP CHITKARA, J. (ORAL)

Counsel for the respondent submits that the compromise is almost at the

final stage.

2. Given such statement, counsel for the appellant submits that he wants to

withdraw the present leave to appeal with liberty to file a fresh leave to appeal in case

compromise not materialised and also with observa ons that the me for which the appeal

was pending should not be counted for the purpose of limita on.

3. Given above, the present leave to appeal is disposed of as withdrawn with

liberty aforesaid. All pending miscellaneous applica ons, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 21.04.2023 Jyo -II

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

JYOTI 2023.04.27 14:48 I attest to the accuracy and integrity of this order/judgment.