Krishan Lal vs Ram Sarup Etc
2024 Latest Caselaw 6258 P&H

Punjab-Haryana High Court

Krishan Lal vs Ram Sarup Etc on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:039664
                            141
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-747-1991 (O&M)
                                                                         Date of decision : 19.03.2024

                            Krishan Lal                                                     ... Appellant(s)
                                                                Versus
                            Ram Sarup and Another                                          ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :     Mr. Rajinder Goel, Advocate for the appellant.
                                          Mr. Abhinav Sood, Advocate for
                                          Mr. Vikram Singh, Advocate for the respondents.


                            ALKA SARIN, J. (ORAL)

1. After arguing for sometime, the learned counsel for the

appellant seeks permission to withdraw the present appeal. Permitted to do

so.

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 Dismissed as withdrawn.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

stand disposed off.

3. Original record of the Trial Court and the First Appellate Court

be returned forthwith to the concerned Courts after scanning the same.

                            19.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.