Bhan Kaur vs Sharanjit Kaur And Others
2024 Latest Caselaw 8967 P&H

Punjab-Haryana High Court

Bhan Kaur vs Sharanjit Kaur And Others on 26 April, 2024

                                  Neutral Citation No:=2024:PHHC:056882




106
                                                      2024:PHHC:056882

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                             RSA No.274 of 2024 (O&M)
                                             Date of decision: 26.04.2024
Bhan Kaur
                                                                ....Appellant
                                    Versus
Sharanjit Kaur and others
                                                            ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:      Mr. K.S. Hissowal, Advocate for the appellant.

              Ms. Sehej Sandhawalia, Advocate
              for respondents - PSPCL (erstwhile PSEB)

NAMIT KUMAR J. (Oral)

The appellant has filed the instant appeal against the

judgment and decree dated 13.02.2015 passed by the learned trial Court

whereby the suit for mandatory injunction filed by the

plaintiffs/respondents has been partly decreed and the judgment and

decree dated 15.01.2016, passed by the learned Appellate Court

whereby the appeal preferred by the appellant against the aforesaid

judgment and decree dated 13.02.2015, has been upheld.

Learned counsel for the appellant wishes to withdraw the

present appeal.

Dismissed as withdrawn.

(NAMIT KUMAR) JUDGE

26.04.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

1 of 1