Lt. Col. Ajit Singh Malhi (Retd.) vs Brig. Gurinderjit Singh (Retd.) ...
2024 Latest Caselaw 814 P&H

Punjab-Haryana High Court

Lt. Col. Ajit Singh Malhi (Retd.) vs Brig. Gurinderjit Singh (Retd.) ... on 15 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                               2024:PHHC:004935
                                   115-2
                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                      CHANDIGARH


                                                                                     RA-RS-13-2022 (O&M)
                                                                                     IN RSA-5150-2019
                                                                                     Date of decision : 15.01.2024


                                   Lt. Col. Ajit Singh Malhi (Retd.)                                 ... Appellant(s)
                                                                           Versus
                                   Brig. Gurinderjit Singh (Retd.) through LRs                     ... Respondent(s)


                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                                   Present :         Mr. Rajnish K. Gupta, Advocate and
                                                     Mr. Lakhwinder Ram, Advocate
                                                     for the review applicant-appellant.



                                   ALKA SARIN, J. (ORAL)

1. Learned counsel for the applicant-appellant seeks permission to

withdraw the present review application in view of the compromise entered

into between the parties. Permitted to do so.

2. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                                   15.01.2024                                         ( ALKA SARIN )
                                   Yogesh Sharma                                           JUDGE

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

Yogesh Sharma 2024.01.16 10:32 I attest to the accuracy and integrity of this judgment/order.

Punjab and Haryana High Court, Chandigarh