Jhandu Ram vs Badan Singh
2024 Latest Caselaw 5825 P&H

Punjab-Haryana High Court

Jhandu Ram vs Badan Singh on 14 March, 2024

                                                           Neutral Citation No:=2024:PHHC:036724




                                                                  2024:PHHC:036724



             IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
127
                                        RSA-608-1993 (O&M)
                                        Date of decision: 14.03.2024

Jhandu Ram (since deceased) through his LRs
                                                                      ... Appellant

                                    VERSUS

Badan Singh (since deceased) through his LRs and others

                                                                    ...Respondents



CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

Present :-    Mr. Aryaman Thakur, Advocate for the appellant.

              Mr. Aman Priye Jain, Advocate for the respondents.

              Mr. Nitin Jain, Advocate,
              for respondent No.1 (v) and
              LRs of respondents No.2(ii), 3(ii) and
              LRs of respondent No.3(iii).

                              *****

VINOD S. BHARDWAJ, J. (Oral)

CM-2803-C-2024

The instant application has been filed for withdrawal of the

main appeal i.e. RSA-608-1993.

Learned counsel for the applicant-appellant wishes to withdraw

the present appeal as the matter has already been amicably resolved between

the parties and he has specific instructions to withdraw the same. The

photocopy of the compromise is also appended with the present application.

The application is duly supported with affidavits of the sons and daughter of

deceased appellant.

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Neutral Citation No:=2024:PHHC:036724

127 RSA-608-1993 (O&M)

Learned counsel appearing on behalf of the respective

respondents do not dispute the prayer made in the application.

In view of the averments made in the application, the same is

allowed.

Main case:

The instant appeal had been instituted by the appellant (since

deceased) against the judgment and decree dated 15.03.1991 passed by the

Additional District Judge, Hisar, in Civil Appeal No.57-CA of 1987,

whereby the judgment passed by the trial Court was reversed.

In view of averments made in CM-2803-C-2024 and

submission of learned counsel for the respondents, the present appeal is

dismissed as withdrawn.

The civil misc. application, if any, stands disposed of.

                                                 (VINOD S. BHARDWAJ)
14.03.2024                                               JUDGE
Mangal Singh
         Whether speaking/reasoned :     Yes/No
         Whether reportable        :     Yes/No

Neutral Citation No:=2024:PHHC:036724

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