Mohinder Singh vs Mohinder Singh Etc
2024 Latest Caselaw 9873 P&H

Punjab-Haryana High Court

Mohinder Singh vs Mohinder Singh Etc on 7 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        106-1                                            RSA No. 656 of 2018 (O&M)
                                                                         Date of Decision : 07.05.2024



                        Mohinder Singh                                                     ....Appellant

                                                           VERSUS

                        Mohinder Singh and Others                                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Dinesh Kumar, Advocate and
                                     Mr. Parminder Singh, Advocate for the appellant.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the appellant states that the present appeal

has been rendered infructuous inasmuch as the matter stands compromised

between the parties.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 07.05.2024 JUDGE jk

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

integrity of this order/judgment