Dalbir Singh And Ors vs Piara Singh And Ors
2024 Latest Caselaw 5689 P&H

Punjab-Haryana High Court

Dalbir Singh And Ors vs Piara Singh And Ors on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:036365


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        112                                         CM-2458-C-2024 in/and
                                                                    RSA No.54 of 2020
                                                                    Date of Decision : 13.03.2024

                        Dalbir Singh and Others                                          ....Appellants

                                                          VERSUS

                        Piara Singh and Others                                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Rahul Verma, Advocate for
                                     Mr. Yagsimant Attri, Advocate for the appellants.

                        ALKA SARIN, J. (Oral)

CM-2458-C-2024

1. This is an application for withdrawal of the main appeal (RSA- 54-2020).

2. For the reasons stated in the application, the same is allowed. With the consent of learned counsel for the applicant-appellants, the main appeal is taken on Board today itself. CM stands disposed off.

3. Learned counsel for the appellants states that the parties have since compromised the matter and hence he may be permitted to withdraw the present appeal. Permitted to do so.

4. Dismissed as withdrawn. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 13.03.2024 JUDGE jk

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

integrity of this order/judgment