Gurdip Singh Tiwana And Anr vs Sukhjit Singh Dhaliwal
2024 Latest Caselaw 9866 P&H

Punjab-Haryana High Court

Gurdip Singh Tiwana And Anr vs Sukhjit Singh Dhaliwal on 7 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             256                                        CRR-1295-2021
                                                        Date of decision: 07.05.2024

             GURDIP SINGH TIWANA AND ANR                                  .... PETITIONER(S)

                                                              VERSUS

             SUKHJIT SINGH DHALIWAL                                            ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sukhdeep Singh, Advocate and
                                      Mr. Puneet Kapoor, Advocate for
                                      Mr. ADS Sukhija, Advocate
                                      for the petitioner(s).

                                      ****
             JASJIT SINGH BEDI, J. (Oral)

As the compromise has been arrived at between the parties, the

learned counsel for the petitioners seeks permission to withdraw the present

petition.

Ordered accordingly.

(JASJIT SINGH BEDI) 07.05.2024 JUDGE Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD