Chhinderpal Kaur vs Hardev Singh And Ors
2024 Latest Caselaw 181 P&H

Punjab-Haryana High Court

Chhinderpal Kaur vs Hardev Singh And Ors on 5 January, 2024

RSA-576-2018 (O&M) 2024:PHHC:000690

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(105) RSA-576-2018 (O&M)
Date of Decision : 05.01.2024

Chhinderpal Kaur ... Appellant
Versus

Hardev Singh and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE RITU TAGORE

Present: Mr. Dhirinder Chopra, Advocate

for the appellant.
3 2 ie ok
RITU TAGORE, J (ORAL)

1. Learned counsel for the appellant submits that on instructions of

Rajpreet Kaur, General Power of Attorney of appellant-Chhinderpal Kaur, he wants to withdraw the present appeal because as per instructions, the property has been repurchased by Chhinderpal Kaur from respondent-Hardev Singh, in whose favour the decree for specific performance was passed and appeal against the said decree was dismissed and sale deed regarding the suit property in pursuance of the decree was executed in favour of Hardev Singh.

2. In view of submission and prayer made above by learned counsel

for the appellant, present appeal is dismissed as withdrawn.

3. Pending miscellaneous applications, if any, shall stand disposed of accordingly.

(RITU TAGORE) JUDGE January 05, 2024

Whether speaking/reasoned --:: Yes/No

MANPREET SINGH Whether reportable : Yes/No

order/judgment