Hans Raj & Ors vs Surinder Kaur
2024 Latest Caselaw 7093 P&H

Punjab-Haryana High Court

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

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:044889

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         372-B                                         RSA-2475-2014 (O&M)
                                                                       Date of Decision : 03.04.2024

                         HANS RAJ & ORS                                                 .... Appellants
                                                            VERSUS
                         SURINDER KAUR                                                  .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Bhavya Vats, Advocate and
                                        Mr. Abhishek Shukla, Advocate for the appellants.

                                        Mr. R.S. Longia, Advocate for the respondent.

                         ALKA SARIN, J. (ORAL)

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

since compromised the matter and hence he seeks permission to withdraw

the present appeal.

2. Learned counsel for the respondent states that he has no

objection to the aforesaid limited prayer made by the learned counsel for the

appellants.

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 Dismissed as withdrawn.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.