Shri Parkash And Another vs Akhil Bharat Varsh Awdhut Yogi Maha ...
2024 Latest Caselaw 7235 P&H

Punjab-Haryana High Court

Shri Parkash And Another vs Akhil Bharat Varsh Awdhut Yogi Maha ... on 4 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:046081
                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        208                                          RSA No.1363 of 1996 (O&M)
                                                                     Date of Decision : 04.04.2024


                        Shri Parkash and Another                                       ....Appellants

                                                          VERSUS

                        Akhil Bharat Varsh Awdhut Yogi Maha Sabha, Kurukshetra ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Sachin Mittal, Advocate for the appellants.

                                     Mr. Chander Shekhar, Advocate for the respondent.

                        ALKA SARIN, J. (Oral)

1. Learned counsel appearing on behalf of the appellants states

that he wishes to withdraw the present appeal as the appellants do not wish

to continue with the same. An affidavit of appellant No.2 - Pawan Kumar -

has been handed over in Court today, which is taken on record. Registry to

scan the same and tag at the appropriate place.

2. In view of the above, the present appeal is dismissed as

withdrawn. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 04.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment