Harnek Singh Etc vs Basant Singh Etc
2024 Latest Caselaw 7089 P&H

Punjab-Haryana High Court

Harnek Singh Etc vs Basant Singh Etc on 3 April, 2024

                                        Neutral Citation No:=2024:PHHC:044438



                                        2024:PHHC:044438

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

108                        RSA-369-2018 (O&M)
                           Date of Decision: 03.04.2024.


Harnek Singh and others                                      ...Appellants.

                           Versus

Basant Singh                                                 ...Respondent.

                           ***

CORAM: HON'BLE MRS. JUSTICE SUKHVINDER KAUR
               .......

Present:      Mr. Ashok Singla, Advocate
              for the appellants.

              ***

SUKHVINDER KAUR, J. (Oral)

Learned counsel for the appellants has stated that that the

matter has already been compromised between the parties and the execution

qua the impugned judgments has already been withdrawn and he has also

produced the copy of order dated 04.01.2018 of the Executing Court as per

which the matter has been compromised and the execution petition was

dismissed as withdrawn. He seeks permission to withdraw the present

appeal in view of the said compromise.

Keeping in view of the aforesaid statement suffered by counsel

for the appellants, the present appeal is dismissed as withdrawn.

(SUKHVINDER KAUR) JUDGE 03.04.2024.

Komal

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


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