Charan Singh vs Gurnam Kaur And Ors
2023 Latest Caselaw 1716 P&H

                           101
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                             CHANDIGARH

                                                                            FAO No.3933 of 2018 (O&M)
                                                                            DATE OF DECISION : 25.01.2023


                           Charan Singh                                                            .....Appellant

                                                                     versus

                           Gurnam Kaur and Others                                                .....Respondents



                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :      Mr. Sandeep Gahlawat, Advocate for the appellant
                                                ..

ALKA SARIN, J. (Oral):

CM-1571-CII-2023

For the reasons stated in the application, the same is allowed.

The amount of Rs.25,000/- deposited by the appellant at the time of filing of

the appeal be refunded to it.

FAO No.3933 of 2018

Learned counsel for the appellant states that he does not wish to

press the present appeal since the matter has been compromised between the

parties.

Dismissed as not pressed. Pending applications, if any, also

stand disposed off.

                           25.01.2023                                                          (ALKA SARIN)
                           parkash                                                                JUDGE

                                                    NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2023.01.27 09:05 I attest to the accuracy and authenticity of this order/judgment