Baldev Singh vs Malkiat Kaur @ Sito
2023 Latest Caselaw 16510 P&H

2023:PHHC:124210
107
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

RSA-2698-2018
DECIDED ON: 21.09.2023
BALDEV SINGH
soeee APPELLANT

VERSUS

MALKIAT KAUR @ SITO
seve RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Harshit Jain, Advocate for the appellant.

SANJAY VASHISTH, J (ORAL)

Present Regular Second Appeal has been filed by the appellant/plaintiff against the concurrent findings of dismissal of the suit filed by him.

Counsel for the appellant submits at bar that dispute in the present appeal is between the brother and the sister. After filing of the present appeal, dispute has been amicably resolved and he has received instructions for withdrawal of the present appeal.

Thus, counsel for the appellant seeks withdrawal of the present appeal.

On the basis of the statement made by counsel for the

appellant at bar, present appeal stands disposed of as having been

withdrawn.

(SANJ AY VASHISTH) 21.09.2023 JUDGE Lavisha

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

LAVISHA 2023.09.21 17:34 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, Chandigarh