Babu Singh vs Chamkaur Singh And Ors
2024 Latest Caselaw 6359 P&H

Punjab-Haryana High Court

Babu Singh vs Chamkaur Singh And Ors on 20 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:040542

                            106
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-1075-2007 (O&M)
                                                                         Date of decision : 20.03.2024


                            Babu Singh Sidhu                                               ...Appellant(s)

                                                               Versus

                            Chamkaur Singh & Ors.                                        ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present:     Mr. K.S. Rana, Advocate for
                                         Mr. J.S. Brar, Advocate for the appellant.

                                         Mr. Vikrant Bhardwaj, Advocate for
                                         Mr. Ashok Singla, Advocate for the respondents.


                            ALKA SARIN, J. (ORAL)

CM-3031-C-2024

1. This is an application for withdrawal of the main appeal in view

of the fact that the matter has been compromised between the parties.

2. Notice of the application.

3. Mr. Vikrant Bhardwaj, Advocate appearing for Mr. Ashok

Singla, Advocate accepts notice on behalf of the non-applicant/respondents.

He states that he is not aware of any compromise as stated in the application.

However, since the prayer in the application is only for simpliciter

withdrawal of the appeal by the applicant-appellant, he has no objection if

the present application is allowed and the main case is permitted to be

withdrawn.

integrity of this order/judgment.

                                                                                    2024:PHHC:040542

                            RSA-1075-2007 (O&M)                                                   -2-

4. In view of the above and for the reasons stated in the

application, the same is allowed. With the consent of learned counsel for the

parties, the main case (RSA-1075-2007) is taken on Board today itself.

RSA-1075-2007

5. Learned counsel for the appellant states that the matter has been

compromised between the parties and seeks permission to withdraw the

present appeal. Permitted to do so.

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

stand disposed off.

                            20.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.