Surinder Kaur vs Hans Raj & Ors
2024 Latest Caselaw 7092 P&H

Citation : 2024 Latest Caselaw 7092 P&H
Judgement Date : 3 April, 2024

Punjab-Haryana High Court

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

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:044887

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         372-A                                          COCP-3156-2014 (O&M)
                                                                        Date of Decision : 03.04.2024

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

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

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

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



                         ALKA SARIN, J. (ORAL)

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

since compromised the matter and hence he does not want to press the

present petition.

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 petitioner.

3. Dismissed as not pressed. 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.