Kasturi Devi vs Kuldeep Kumar & Ors
2023 Latest Caselaw 11728 P&H

                                                              Neutral Citation No:=2023:PHHC:099285




                                                           2023:PHHC:099285



     229 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                               CHANDIGARH

                                                 RSA-3090-2014 (O&M)
                                                 Decided on:-02.08.2023

Kasturi Devi                                                        ....Appellant...

                                vs.


Kuldeep Kumar and others                                            ....Respondents.

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:     Mr. Jasmeet Singh Saini, Advocate for
             Mr. Naresh Jain, Advocate,
             for the appellant.

             None for the respondents.

             *****

HARKESH MANUJA J. (Oral)

1. By way of present appeal challenge has been laid to the

judgments and decrees dated 30.07.2013 and 19.12.2013, passed by the

Courts below, whereby, the suit for mandatory injunction filed at the

instance of appellant-plaintiff stands dismissed.

2. Learned counsel for the appellant submits that he does not

want to pursue the present appeal and prays for withdrawal of the same.

3. Disposed of accordingly.

02.08.2023                                                 (HARKESH MANUJA)
sonika                                                           JUDGE
           Whether speaking/reasoned:            Yes/No
           Whether reportable:                   Yes/ No

Neutral Citation No:=2023:PHHC:099285

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