M/S M-Tech Developers Pvt Ltd And ... vs Deepak Kumar Gupta
2023 Latest Caselaw 1460 P&H

HIMANI GUPTA
2023.01.26 10:30
l attest to the accuracy and

CRR-1307-2018 -1-

237 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH

RRER

CRR-1307-2018
Date of Decision: 23.01.2023
M/S M-TECH DEVELOPERS PVT LTD AND ORS
seve Petitioners

Versus

DEEPAK KUMAR GUPTA
keene Respondent

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER Present: Ms. Neha Anand Mahajan, Advocate for

Mr. Ajaivir Singh, Advocate for the petitioners.

3 2 2fe 2c ie

HARSH BUNGER J. (QRAL)

Prayer in this revision petition is for setting aside impugned order dated 26.03.2018 passed by the Sessions Judge, Faridabad.

At the very outset, learned counsel appearing on behalf of the petitioners submits that as per her instructions, the matter has been amicably settled between the parties, therefore, she may be permitted to withdraw the present revision petition.

In view of the above, present revision petition is dismissed as

withdrawn.

23.01.2023 (HARSH BUNGER) Himani JUDGE

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

authenticity of this document/judgment

High Court, Chandigarh