Balbir Singh And Anr vs Gurmeet Kaur And Ors
2024 Latest Caselaw 395 P&H

Punjab-Haryana High Court

Balbir Singh And Anr vs Gurmeet Kaur And Ors on 9 January, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                                      Neutral Citation No:=2024:PHHC:001906




                                                             2024:PHHC:001906

243          IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                  CM-4926-CI-2023 and
                                                  CM-5357-CI-2023 in/and
                                                  RFA-9345-2014 (O&M)
                                                  Date of Decision: 09.01.2024

Balbir Singh and another
                                                                       .....Appellants
                                         Versus
Gurmeet Kaur and others
                                                                  ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT


Present:     Mr. Deepak Singh Saini, Advocate,
             for applicant-appellant Nos.1 to 7 in CM-4926-CI-2023.

             Mr. Gaurav Gaur, Advocate,
             for the applicant-appellant No.9 in CM-5357-CI-2023.

             Mr. Aryaman Thakur, Advocate,
             for respondent Nos.1 to 7.

             Mr. Shivendra Swaroop, DAG, Haryana.

             Mr. Vipin Sharma, Advocate for
             Mr. S.M. Sharma, Advocate,
             for respondent No.9.



RAJBIR SEHRAWAT, J. (ORAL)

CM-4926-CI-2023 and CM-5357-CI-2023

These are applications for withdrawal of the appeal qua

respondent Nos.1 to 7 and 9.

For the reasons mentioned in the applications, the same are

allowed. Appeal qua respondent Nos.1 to 7 and 9 are ordered to be

withdrawn.

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Neutral Citation No:=2024:PHHC:001906

Main Appeal

The present appeal has been filed against the judgment dated

30.09.2014 passed by the Additional District Judge, Ambala, whereby the

reference filed by the appellants under Section 30 of the Land Acquisition

Act has been dismissed.

Learned counsel for the appellants submits that he be permitted

to withdraw the present appeal qua the respondent-State, as well.

Dismissed as withdrawn.

The pending miscellaneous application, if any, is also disposed

of as such.

(RAJBIR SEHRAWAT) JUDGE 09.01.2024 sandeep Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

Neutral Citation No:=2024:PHHC:001906

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