Jasvinder Pal vs Kanwar Lal And Ors
2024 Latest Caselaw 10379 P&H

Punjab-Haryana High Court

Jasvinder Pal vs Kanwar Lal And Ors on 14 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        289                                         RSA No.1932 of 2018 (O&M)
                                                                    Date of Decision : 14.05.2024


                        Jasvinder Pal                                                    ....Appellant
                                                         VERSUS
                        Kanwar Lal and Others                                         .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. Kunal Dawar, Advocate for the appellant.

                                     Mr. Adarsh Jain, Advocate for the respondents.

                        ALKA SARIN, J. (Oral)

1. Learned counsel for the parties are ad idem that the matter

stands compromised between the parties before the Mediation and

Conciliation Centre at Faridabad vide compromise dated 20.02.2023. In

view thereof, learned counsel for the appellant states that he may be

permitted to withdraw the present appeal. Permitted to do so.

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 Dismissed as withdrawn.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

stand disposed off.

( ALKA SARIN ) 14.05.2024 JUDGE jk

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

integrity of this order/judgment