Anil Kumar vs Prem Kumar Etc
2024 Latest Caselaw 6001 P&H

Punjab-Haryana High Court

Anil Kumar vs Prem Kumar Etc on 15 March, 2024

                                                           Neutral Citation No:=2024:PHHC:037625



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RSA No.239 of 1993 (O&M)                        2024:PHHC:037625

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

134
                                         RSA No.239 of 1993 (O&M)
                                         Date of Decision: 15.03.2024

ANIL KUMAR                                      ......Appellant

             Vs

PREM KUMAR ETC.                                 ....Respondents

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:Mr. SKS Bedi, Advocate
        for the appellant.
                      ****
HARKESH MANUJA, J. (Oral)

By way of present appeal, challenge has been laid to the judgment and

decree dated 12.08.1992 passed by the Addl. District Judge, Ambala whereby the

judgment and decree dated 21.12.1987 passed by Addl. Senior Sub-Judge, Ambala

Cantt. was reversed/modified.

Learned counsel for the appellant prays for withdrawal of the present

appeal.

Dismissed as withdrawn.

                                                (HARKESH MANUJA)
March 15, 2024                                      JUDGE
Atik
             Whether speaking/reasoned          Yes/No
             Whether reportable                 Yes/No

Neutral Citation No:=2024:PHHC:037625

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