Amar Singh vs Sirya Singh
2024 Latest Caselaw 8239 P&H

Punjab-Haryana High Court

Amar Singh vs Sirya Singh on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:052946
                            106+217
                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                CHANDIGARH

                                                                          RSA-3042-1997 (O&M)
                                                                          Date of decision : 19.04.2024

                            Amar Singh (deceased) through LRs and Others                    ... Appellant(s)
                                                                Versus
                            Sirya Singh (deceased) through LRs and Another                ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Varun Parkash, Advocate for the appellants.
                                         Mr. Munish Gupta, Advocate with
                                         Mr. Anil, Advocate for the respondents.


                            ALKA SARIN, J. (ORAL)

CM-4032-C-2024

1. This is an application for impleading the legal representatives

of appellant Nos.1, 5 and 6 who are stated to have died.

2. For the reasons stated in the application, the same is allowed

subject to all just exceptions and the legal representatives of appellant Nos.1,

5 and 6 mentioned in para Nos.3, 4 and 5 of the application are impleaded as

a party. Vakalatnama signed by the legal representatives of appellant Nos.1,

5 and 6 is already appended with the present application.

CM-4194-C-2024

3. This is an application for impleading the legal representatives

of respondent Nos.1 and 2 who are stated to have died.

4. For the reasons stated in the application, the same is allowed

subject to all just exceptions and the legal representatives of respondent

integrity of this order/judgment.

                                                                                    2024:PHHC:052946

                            RSA-3042-1997 (O&M)                                                     -2-

Nos.1 and 2 mentioned in para Nos.3 and 4 of the application are impleaded

as a party. Vakalatnama signed by the legal representatives of respondent

Nos.1 and 2 is already appended with the present application. Amended

memo of parties is taken on record.

CM-4254-C-2024

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

6. Notice of the application.

7. Mr. Munish Gupta, Advocate accepts notice on behalf of the

respondents and states that he has 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-3042-1997

9. Learned counsel for the appellants seeks permission to

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

objection to the same. The appeal is permitted to be withdrawn.

10. 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.