Tulsi Ram & Others vs Chanderkalan & Others
2023 Latest Caselaw 14859 P&H

2023:PHHC:114933
104

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

RSA-2386-1996 (O&M)
DECIDED ON: 01.09.2023
TULSI RAM (DECEASED) THLRS as, APPELLANT
VERSUS
CHANDER KALAN& OTHERS aus RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Raj Kumar Gupta, Advocate for the appellants.

Mr. Rose Gupta, Advocate,

Ms. Divya Singal, Advocate,

Mr. Azad Singh, Advocate and Mr. Saurabh Changotra, Advocate for the respondents.

SANJAY VASHISTH, J (ORAL)

CM-9229-C-2023

This is an application moved by the applicant/appellant (plaintiff) for withdrawal of the appeal i.e. RSA-2386-1996. Application is supported with an affidavit dated 09.08.2023.

Notice in the application to the non-applicants/respondents which is accepted in Court today by counsel for the respondents.

Counsel for the appellant seeks withdrawal of the present appeal. There is no objection by counsel for the respondents for withdrawal of the appeal.

Accordingly, appeal is allowed to be withdrawn.

Dismissed as withdrawn.

LAVISHA 2023.09.02 14:46 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh

RSA-2386-1996 (O&M) -2-

RSA-2386-1996

In view of the order passed in CM-9229-C-2023, the present

appeal stands disposed of as having been withdrawn.

(SANJAY VASHISTH) 01.09.2023 JUDGE

Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

LAVISHA 2023.09.02 14:46 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh