Mangat Ram vs Chandru Ram @ Chandu Ram And Ors
2023 Latest Caselaw 20929 P&H

Punjab-Haryana High Court

Mangat Ram vs Chandru Ram @ Chandu Ram And Ors on 2 December, 2023

207 IOIN-RSA-6269-2018 IN RSA-6269-2018

MANGAT RAM

vV/S

CHANDRU RAM @ CHANDU RAM AND ORS
Present: Mr. P.K. Ganga, Advocate

for the appellant.

Counsel for the appellant submits that though, vide order
dated 01.10.2019 and again on 10.12.2019, he was granted time to place
on record the copy of the compromise, however, he could not get the
copy of the said compromise deed. Th.erefore, he is unable to place it on
record of the present appeal.

Further submits that statement which was given in regard to
the compromise effected between the parties is sufficient for disposal of
the appeal which has already been ordered to be rendered infructuous.

Therefore, counsel for the appellant prays for exemption

from filing the copy of the compromise deed in terms of the order dated

01.10.2019

.

Ordered accordingly. IOIN stands disposed of. (SANJAY VASHISTH) JUDGE December 02, 2023

Lavisha

LAVISHA

2023.12.02 16:34

T attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh