Yashoda Devi And Anr vs Balbir Singh And Ors
2024 Latest Caselaw 6585 P&H

Punjab-Haryana High Court

Yashoda Devi And Anr vs Balbir Singh And Ors on 22 March, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                Neutral Citation No:=2024:PHHC:042000




                                                             2024:PHHC:042000
         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

111
                                                 RSA-2659-2016 (O&M)
                                                 Date of Decision: 22.03.2024
Yashoda Devi and another
                                                                   ...Appellants

                                        Versus
Balbir Singh and others
                                                                 ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:-    Mr. Dheeraj Mahajan, Advocate, for the appellants.
                  *****

VIKAS SURI, J. (ORAL)

CM-3174-C-2024

This is an application under Section 151 CPC for withdrawal of

the main Regular Second Appeal.

Learned counsel for the applicant-appellants submits that the

appellants were defendants in the suit, which was decreed on 04.02.2014

against them and their appeal before the first Appellate Court was dismissed

on 15.03.2016. During the pendency of the present Regular Second Appeal,

wherein the aforesaid judgments and decree passed by both the Courts below

have been challenged, applicant-appellants have settled the matter with the

plaintiff and in view of the same, they do not want to continue with the

present appeal. The application is supported by respective affidavits of both

the appellants.

In view of the above, the present application deserves to be

accepted.

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Neutral Citation No:=2024:PHHC:042000

RSA-2659-2016 (O&M) -2- 2024:PHHC:042000

On the oral prayer of learned counsel for the appellants, hearing

of main appeal is preponed from 10.07.2024 to today and with the consent of

learned counsel for the appellants, same is taken on board for consideration.

CM stands disposed of.

RSA-2659-2016

1. Dismissed as withdrawn.

2. All pending applications, if any, stand disposed of.

                                                    ( VIKAS SURI )
March 22, 2024                                          JUDGE
harish



         Whether speaking/reasoned         Yes/No

         Whether reportable                Yes/No




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