Kahan Singh vs Jaswinder Singh And Others
2023 Latest Caselaw 9350 P&H

                                                                                      2023:PHHC:083859

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                       262                                           CR-466-2023
                                                                     Date of decision: 04.07.2023

                       KAHAN SINGH
                                                                                      ...PETITIONER(S)

                                                               VERSUS

                       JASWINDER SINGH AND OTHERS
                                                                                     ...RESPONDENT(S)

                       CORAM : HON'BLE MR. JUSTICE GURBIR SINGH

                       Present: Mr. Ravish Bansal, Advocate
                                for the petitioner.

                                       Mr. Sanjeev Kumar Arora, Advocate
                                       for respondents No. 1 and 2.

                                           ****

                       GURBIR SINGH, J. (ORAL)

Learned counsel for the parties submit that parties have entered into

compromise and therefore the present petition has become rendered

infructuous.

Since parties have entered into compromise, no further order is

required to be passed by this Court.

Disposed of as rendered infructuous.

(GURBIR SINGH) JUDGE 04.07.2023 Jatin

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

JATIN 2023.07.04 17:16 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD