Sukhminder Singh vs Bachhitter Singh
2024 Latest Caselaw 5688 P&H

Punjab-Haryana High Court

Sukhminder Singh vs Bachhitter Singh on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:036264

                            101+202
                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                CHANDIGARH

                                                                        RSA-1413-1995 (O&M)
                                                                        Date of decision : 13.03.2024

                            Sukhminder Singh and Ors                                      ... Appellant(s)

                                                               Versus

                            Bachhitter Singh                                            ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :   Mr. Abhinav Narang, Advocate for the appellants.

                                        Mr. Sandeep Khunger, Advocate and
                                        Mr. Saksham Khunger, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

CM-2702-C-2024

1. This is an application for impleading the legal representatives

of appellant No.5 - Balwinder Singh - who is stated to have died.

2. For the reasons stated in the application, the same is allowed

and the legal representatives of appellant No.5 - Balwinder Singh -

mentioned in para No.2 of the application are impleaded as a party.

Vakalatnama signed by the legal representatives of the appellant No.5 -

Balwinder Singh - is already appended with the present application.

Amended memo of parties is taken on record.

RSA-1413-1995

3. Learned counsel for the appellants states that the matter has

integrity of this order/judgment.

                                                                                2024:PHHC:036264

                            RSA-1413-1995 (O&M)                                             -2-

since been compromised between the parties and seeks permission to

withdraw the present appeal. Permitted to do so.

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 Dismissed as withdrawn.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

stand disposed off.

                            13.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.