Surinder Singh vs Surender Kumar And Ors
2023 Latest Caselaw 19804 P&H

2023: PHHC:145124

128-1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-7967-2019 (O&M)
DECIDED ON: 15.11.2023
SURINDERSINGH aa PETITIONER
VERSUS
SURENDER KUMARAND OTHERS sass. RESPONDENTS

CR-8175-2019 (O&M) DECIDED ON: 15.11.2023 SURINDERSINGH sian PETITIONER VERSUS SURENDER KUMARAND OTHERS sass. RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Gourav Goel, Advocate for the petitioner(s).

Ms. Priyanka Kansal, Advocate for the respondents.

SANJAY VASHISTH, J (ORAL)

CM-20795-CII-2023 in _CR-7967-2019 and CM-20800-CII-2023 in CR-8175-2019

Present application(s) have been filed by the applicant/petitioner(s) seeking withdrawal of the present revision petition(s) i.e. CR-7967-2019 and CR-8175-2019 on the basis of the compromise arrived between the parties.

Based upon the statement made by counsel for the petitioner before this Court, present application(s) are allowed and revision

petition(s) i.e. CR-7967-2019 and CR-8175-2019 stands disposed of as

LAVISHA 2023.11.16 10:03 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

CR-7967-2019 (O&M) and CR-8175-2019 (O&M) -2-

having been withdrawn.

CR-7967-2019 and CR-8175-2019

In view of the order passed in the application(s), revision petition(s) i.e. CR-7967-2019 and CR-8175-2019 stand disposed of as having been withdrawn.

Disposed of accordingly.

(SANJAY VASHISTH) 15.11.2023 JUDGE

Lavisha

Whether speaking/reasoned __ Yes/No Whether reportable Yes/No

LAVISHA 2023.11.16 10:03 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh