Surinder Kaur vs Hans Raj And Ors
2024 Latest Caselaw 7091 P&H

Punjab-Haryana High Court

Surinder Kaur vs Hans Raj And Ors on 3 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:044883

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         372                                           RSA-239-2014 (O&M)
                                                                       Date of Decision : 03.04.2024

                         SURINDER KAUR                                                    .... Appellant
                                                              VERSUS
                         HANS RAJ & ORS                                                .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. R.S. Longia, Advocate for the appellant.

                                        Mr. Bhavya Vats, Advocate and
                                        Mr. Abhishek Shukla, Advocate for respondents No.1 to 3.



                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that the parties have

since compromised the matter and hence he seeks permission to withdraw

the present appeal.

2. Learned counsel appearing on behalf of respondents No.1 to 3

states that they have no objection to the aforesaid limited prayer made by the

learned counsel for the appellant.

3. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                         03.04.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No

integrity of this judgment/order.