Ajaib Singh And Others vs Arvish And Ors
2023 Latest Caselaw 11321 P&H

                                                          Neutral Citation No:=2023:PHHC:097759




                                                     2023:PHHC:097759
CR No.173 of 2022                                         1

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                       CR No.173 of 2022
                                       Date of Decision: 31.07.2023
111

Ajaib Singh & Ors.
                                                                  ......Petitioners
                                    Versus
Arvish and Ors.

                                                                 .....Respondents

CORAM: HON'BLE MR. JUSTICE GURBIR SINGH.

Present: Mr. K.S. Brar, Advocate for the petitioners.

Mr. A. K. Sama, Advocate for the respondents.

GURBIR SINGH, J (ORAL)

1. The parties have arrived at full and final settlement, with regard

to judgment and decree regarding which execution is pending in which

impugned order dated 23.12.2021 is passed by the learned Addl. Civil Judge

(Sr. Divn.) Fazilka.

2. Learned counsel for the petitioners has handed over four

demand drafts, two dated 25.07.2023 for a sum of Rs.8,25,000/- each and

two demand drafts dated 28.07.2023 for a sum of Rs.75,000/- each to

counsel for the respondents in Court today as full and final settlement.

Copies of the same have been placed on the file.

3. Learned counsel for the respondents submits that the matter is

now settled and nothing remains due towards petitioner and he shall

withdraw the execution application as fully satisfied, pending before the

learned Executing Court, without any further claim.

4. Learned counsel for the petitioners also undertakes to withdraw

the SLP pending before the Hon'ble Supreme Court.

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Neutral Citation No:=2023:PHHC:097759

2023:PHHC:097759

5. In view of the settlement arrived at between the parties, nothing

survives, so this petition is dismissed as withdrawn. Parties shall be bound

by the statements made hereinabove.

                                                  (GURBIR SINGH)
31.07. 2023                                          JUDGE
jyoti3
              Whether speaking/reasoned: Yes/No
              Whether Reportable: Yes/No

Neutral Citation No:=2023:PHHC:097759

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