Gurnam Singh vs Dalip Singh And Ors
2024 Latest Caselaw 8884 P&H

Punjab-Haryana High Court

Gurnam Singh vs Dalip Singh And Ors on 25 April, 2024

            135                                                     2024:PHHC:056761
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                           RSA-96-1993
                                                         Date of Decision: April 25, 2024

            GURNAM SINGH                                                ........Appellant
                                               Versus
            DALIP SINGH AND ORS.                                       ........Respondent

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:Mr. Himmat Singh Sidhu, Advocate for the appellant.
                    None for the respondents.
                                         ****
            HARKESH MANUJA, J. (ORAL)

By way of present appeal challenge has been laid to

judgment and decree dated 11.12.1992 passed by learned District

Judge, Faridabad whereby judgment and decree dated 07.08.1991

passed by the trial Court was set aside and the suit of the plaintiff was

decreed.

At the outset, learned counsel for the appellant wishes to

withdraw the present appeal.

Dismissed as withdrawn.

            25.04.2024                                        (HARKESH MANUJA)
            Tejwinder                                              JUDGE

Whether speaking/reasoned Yes/No Whether Reportable Yes/No