Surinder Kumar vs Raj Kumar
2023 Latest Caselaw 16744 P&H

Citation : 2023 Latest Caselaw 16744 P&H
Judgement Date : 25 September, 2023

Punjab-Haryana High Court

Surinder Kumar vs Raj Kumar on 25 September, 2023

2023: PHHC: 125557
IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(112) RSA-4787-2018 (O&M)
Date of Decision: 25.09.2023
SURINDER KUMAR ...-Appellant
RAJ KUMAR ve ... Respondent

CORAM: HON'BLE MR. JUSTICE VIKRAM AGGARWAL

Present: Mr. Umesh Kumar Kanwar, Advocate for Mr. R.K. Kakkar, Advocate for the appellant.

38 OK 2K ok

VIKRAM AGGARWAL, J (ORAL)

1. Learned counsel for the appellant submits that an amicable settlement has been arrived at between the parties as a result of which the appellant does not want to pursue the appeal.

2. In view of the same, he may be permitted to withdraw the present appeal.

3. In view of the statement given by learned counsel for the

appellant, the present appeal is dismissed as having been withdrawn.

(VIKRAM AGGARWAL) JUDGE 25.09.2023 Hemant Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

HAMANT

2023.09.25 14:50

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