Pardeep Kumar Alias Bunty Jasuja vs Raju Chugh Alias Raj Kumar And Ors
2024 Latest Caselaw 8874 P&H

Punjab-Haryana High Court

Pardeep Kumar Alias Bunty Jasuja vs Raju Chugh Alias Raj Kumar And Ors on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:056820


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        286                                         FAO No.1267 of 2022 (O&M)
                                                                    Date of Decision : 25.04.2024


                        Pardeep Kumar alias Bunty Jasuja                                .....Appellant

                                                         VERSUS

                        Raju Chugh alias Raj Kumar and Others                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Vineet Sachdeva, Advocate for the appellant.

                                     Mr. Naveen Batra, Advocate for respondent No.2.

                        ALKA SARIN, J. (Oral)

1. Learned counsel for the appellant seeks permission to withdraw

the present appeal inasmuch as the parties have since compromised the

matter and the execution stands dismissed as fully satisfied before the

National Lok Adalat, Fazilka. Permitted to do so.

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 Dismissed as withdrawn.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

stand disposed off. The statutory amount, if not remitted to the Tribunal

concerned, be released the appellant.

( ALKA SARIN ) 25.04.2024 JUDGE jk

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

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