Harbir Singh And Anr vs Krishanbir Singh
2024 Latest Caselaw 1217 P&H

Punjab-Haryana High Court

Harbir Singh And Anr vs Krishanbir Singh on 19 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:007139

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         112
                                                                        RSA-3723-2019 (O&M)
                                                                        Date of Decision : 19.01.2024

                         HARBIR SINGH & ANR.                                              .... Petitioners

                                                             VERSUS

                         KRISHANBIR SINGH                                                .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Kulvir Narwal, Advocate and
                                        Mr. Shubham Chaudhary, Advocate for the appellants.

                                        Mr. Manish Prabhakar, Advocate for the respondent.

                         ALKA SARIN, J. (ORAL)

1. The matter was referred to the Mediation and Conciliation

Centre of this Court.

2. Learned counsel for the parties are ad idem that the parties have

since settled the matter before the Mediation and Conciliation Centre of this

Court on 15.11.2023.

3. Report of the Mediator has been received along with which the

settlement has been appended. Settlement is taken on record and marked as

Exhibit C-1.

4. Learned counsel for the parties state that the present appeal may

be disposed off in terms of the compromise dated 15.11.2023 arrived at

between the parties.

5. In view of the above, the present appeal is disposed off in terms

of the settlement dated 15.11.2023, Exhibit C-1. The terms of the settlement

have been stated in para No.6 of the settlement. Decree sheet be drawn up

integrity of this judgment/order.

112 RSA-3723-2019 (O&M) -2-

accordingly. The settlement Exhibit C-1 shall be made part of the decree

sheet. Pending applications, if any, also stand disposed off.

                         19.01.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

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

integrity of this judgment/order.