Hans Raj And Ors vs Balkar Singh And Ors
2024 Latest Caselaw 7095 P&H

Punjab-Haryana High Court

Hans Raj And Ors vs Balkar Singh And Ors on 3 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:044890

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         372-C                                         RSA-4738-2018 (O&M)
                                                                       Date of Decision : 03.04.2024

                         HANS RAJ & ORS.                                                 .... Appellants
                                                            VERSUS
                         BALKAR SINGH & ORS                                           .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Aayush Gupta, Advocate for the appellants.

                                        Mr. R.S. Longia, Advocate for respondent No.4.

                         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 respondent No.4 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 Dismissed as withdrawn.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.