Jaskaran Jeet Singh And Anr vs Mahesh Kumar Gupta
2023 Latest Caselaw 16638 P&H

                                                           Neutral Citation No:=2023:PHHC:125108




                                                                 2023:PHHC:125108
239

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                                CR-286-2018 (O&M)
                                                Date of Decision:- 22.09.2023

Jaskaran Jeet Singh and anr.                                         ....Petitioners

                                  Vs.

Mahesh Kumar Gupta                                                   ...Respondent

CORAM:-HON'BLE MS. JUSTICE AMARJOT BHATTI


Present: Mr. Vipin Mahajan, Advocate for the petitioners.

         Mr. G.S. Sirphikhi, Advocate for the respondent.


         *****

AMARJOT BHATTI, J. (Oral)

Learned counsel for the petitioner stated that the matter has been

settled between the parties, therefore, he does not want to pursue the

present civil revision against impugned judgment dated 01.09.2017 passed

by learned Appellate Authority, Gurdaspur and withdraws the same.

In view of the statement, the present civil revision stands

dismissed as withdrawn.

Pending application, if any, stands disposed of.

22.09.2023                                               (AMARJOT BHATTI)
lalit                                                       JUDGE

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:125108

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