Capt. Sohan Singh Sethi vs Jammu & Kashmir Bank Ltd
2024 Latest Caselaw 8426 P&H

Punjab-Haryana High Court

Capt. Sohan Singh Sethi vs Jammu & Kashmir Bank Ltd on 22 April, 2024

                                    Neutral Citation No:=2024:PHHC:054255



                                                              2024:PHHC:054255
      IN THE PUNJAB AND HARYANA HIGH COURT AT
                     CHANDIGARH

135                                                             RSA-2287-1993
                                                    Date of Decision: 22.04.2024

CAPT. SOHAN SINGH SETHI
                                                                     ... Appellant
                                    VERSUS
JAMMU & KASHMIR BANK LTD. AND ORS
                                                                  ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                  ****
Present:    Mr. Rajender Goel, Advocate
            for the appellant.

            Ms. Ridhi Bansal, Advocate for
            Mr. Amit Rishi, Advocate
            for respondent No.1.
                                   ****
VINOD S. BHARDWAJ, J. (ORAL)

The appellant-defendant is in appeal against the judgment and

decree dated 09.12.1989 passed by the then Addl. Sr. Sub Judge, Pathankot in

Civil Suit No.225 of 1986 as well as against the judgment and decree dated

19.05.1993 passed by the then Additional District Judge, Gurdaspur in Civil

Appeal No.10/17 of 1990/93, whereby the appeal against the judgment and

decree dated 09.12.1989, mentioned above, has been dismissed.

Learned counsel appearing on behalf of the respondent Bank

informs that during the pendency of the present appeal, the matter has already

been settled between the parties and a compromise was arrived at between them

on 05.10.2005, pursuant whereto, the decreetal amount was deposited by the

appellant-defendant on 31.05.2005 and the Execution proceedings had

thereafter been withdrawn as fully satisfied on 12.11.2005.

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Neutral Citation No:=2024:PHHC:054255

RSA-2287-1993 -2- 2024:PHHC:054255

In view of the aforesaid statement made by the counsel for the

respondent-Bank, learned counsel for the appellant-defendant does not wish to

press the instant appeal at this stage.

Disposed of as not pressed at this stage.

                                                     (VINOD S. BHARDWAJ)
APRIL 22, 2024                                             JUDGE
rajender


                    Whether speaking/reasoned         : Yes/No
                    Whether reportable                : Yes/No




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