(O&M) Inder Singh Etc vs Rattan Singh
2024 Latest Caselaw 8017 P&H

Punjab-Haryana High Court

(O&M) Inder Singh Etc vs Rattan Singh on 16 April, 2024

                                     Neutral Citation No:=2024:PHHC:051188



                                             Neutral Citation: 2024:PHHC:051188


          IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH
122
                                                     RSA-297-1991 (O&M)
                                                Date of decision: 16.04.2024

INDER SINGH AND OTHERS                                         .........Appellants

                                   VERSUS


RATTAN SINGH                                                   ........Respondent

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                                *****
Present:-       Mr. Vikas Sonik, Advocate for
                Mr. Harjot Singh Bedi, Advocate
                for the appellants.

                Mr. H.K. Brinda, Advocate for
                Mr. R.L. Sharma, Advocate
                for the respondent.

                                *****

VINOD S. BHARDWAJ, J. (Oral)

The plaintiffs is in appeal against the judgment and decree

dated 08.06.1990 passed by the Additional District Judge, Gurdaspur

whereby the appeal of the defendant against the judgment and decree

dated 26.11.1988 in Civil Suit No.417 of 22.07.1986 was set aside.

Learned counsel appearing on behalf of the appellants

contends that he has instructions to withdraw the appeal.

Counsel for the respondent has no objection to the same.

Dismissed as withdrawn.

(VINOD S. BHARDWAJ) JUDGE APRIL 16, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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