Karam Singh vs State Of Punjab
2024 Latest Caselaw 8235 P&H

Punjab-Haryana High Court

Karam Singh vs State Of Punjab on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:052944
                            125
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-2651-1993 (O&M)
                                                                           Date of decision : 19.04.2024

                            Karam Singh (deceased) through LRs                               ... Appellant(s)

                                                                Versus

                            State of Punjab and Others                                     ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Dr. Sukant Gupta, Advocate for the appellants.

                                         Mr. B.S. Bali, Addl. AG Punjab for respondent Nos.1 to 3.

                                         Mr. Sumit Sangwan, Advocate for respondent No.4.



                            ALKA SARIN, J. (ORAL)

CM-4184-C-2024

1. This is an application for allowing the applicant-appellants to

pursue the main appeal in their own capacity as at the time of filing of the

appeal, they were minors and now they have attained the age of majority.

2. Notice of the application.

3. Mr. B.S. Bali, Addl. AG Punjab accepts notice on behalf of

respondent Nos.1 to 3/State and Mr. Sumit Sangwan, Advocate accepts

notice on behalf of respondent No.4 and submit that they have no objection

if the present application is allowed.

4. In view of the above and for the reasons stated in the

application, the present application is allowed, subject to all just exceptions.

integrity of this order/judgment.

                                                                                     2024:PHHC:052944

                            RSA-2651-1993 (O&M)                                                      -2-

                            CM-4185-C-2024

5. This is an application for withdrawal of the main appeal.

6. Notice of the application.

7. Mr. B.S. Bali, Addl. AG Punjab accepts notice on behalf of

respondent Nos.1 to 3/State and Mr. Sumit Sangwan, Advocate accepts

notice on behalf of respondent No.4 and submit that they have no objection

if the present application is allowed and the main appeal is permitted to be

withdrawn.

8. In view of the above and for the reasons stated in the

application, the same is allowed.

RSA-2651-1993

9. Learned counsel for the appellants seeks permission to

withdraw the present appeal. Learned counsel for the respondents have no

objection to the same. Appeal is permitted to be withdrawn.

11. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                            19.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.