Kuldeep Singh And Others vs Prem Chand
2024 Latest Caselaw 6476 P&H

Punjab-Haryana High Court

Kuldeep Singh And Others vs Prem Chand on 21 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:041584

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        119                                          CM-3076-C-2024 in/and
                                                                     RSA No.3795 of 2023
                                                                     Date of Decision : 21.03.2024


                        Kuldeep Singh and Others                                         ....Appellants

                                                         VERSUS

                        Prem Chand                                                       ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Arvind Singh, Advocate for

                                     Mr. S.S. Dinarpur, Advocate for the appellants.


                        ALKA SARIN, J. (Oral)

CM-3076-C-2024

1. The present application has been filed for withdrawal of the

main appeal (RSA-3795-2023) on the ground that the parties have

compromised the matter.

2. None has put in appearance on behalf of the respondent till now

and since the present application is for simpliciter withdrawal of the main

appeal, there would be no requirement for issuing notice to the respondent.

3. 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.

integrity of this order/judgment

RSA No.3795 of 2023 -2- 2024:PHHC:041584

4. 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.

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 Dismissed as withdrawn.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

stand disposed off.

6. A copy of this order be communicated to the respondent.

( ALKA SARIN ) 21.03.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment