State Bank Of India vs Mangat Ram
2024 Latest Caselaw 10064 P&H

Punjab-Haryana High Court

State Bank Of India vs Mangat Ram on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        322                                              XOBJS-15-C-1999 in
                                                                         RSA No.793 of 1999
                                                                         Date of Decision : 09.05.2024


                        State Bank of India                                                 ....Appellant

                                                                VERSUS

                        Mangat Ram                                                         ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :      None.


                        ALKA SARIN, J. (Oral)

1. Present cross-objections were filed by the defendant-respondent in the main appeal being RSA-793-1999 in which following order was passed on 25.04.2024 :

"1. Learned counsel for the appellant states that the present appeal has been rendered infructuous as the parties have since settled the matter.

2. Dismissed as having been rendered infructuous. Pending miscellaneous applications, if any, also stand disposed off."

2. Since the appeal (RSA No.793 of 1999) itself stands dismissed as having been rendered infructuous, the present cross-objections being offshoot of the same, are also disposed off as having been rendered infructuous.

( ALKA SARIN ) 09.05.2024 JUDGE jk

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

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