Punjab-Haryana High Court

Dharmender Kumar vs Jai Bhagwan on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:061615

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           233                                           RSA No.4828 of 1999 (O&M)
                                                                         Date of Decision : 03.05.2024


                           Dharmender Kumar                                                ....Appellant

                                                             VERSUS

                           Jai Bhagwan and Others                                        ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    Mr. Adarsh Jain, Advocate for the appellant.

                                        Mr. Sumeet Jain, Advocate for the respondents.


                           ALKA SARIN, J. (Oral)

1. Learned counsel for the appellant states that the parties have

since compromised the matter and hence seeks permission to withdraw the

present appeal.

2. Mr. Sumeet Jain, Advocate has put in appearance on behalf of

the respondents and has filed his power of attorney, which is taken on

record. He states that he has no objection.

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 Dismissed as withdrawn.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

stand disposed off.

( ALKA SARIN ) 03.05.2024 JUDGE jk

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

authenticity of this order/judgment