Punjab-Haryana High Court

Kuldeep Singh And Anr vs Nirmal Singh Mann And Ors on 8 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        142                                            CM-2601-C-2024 in/and
                                                                       RSA No.5782 of 2019
                                                                       Date of Decision : 08.05.2024


                        Kuldeep Singh and Another                                         ....Appellants

                                                           VERSUS

                        Nirmal Singh Mann and Others                                    ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. B.M. Vinayak, Advocate for the appellants.

                                     Mr. Sumeet Singh Arora, Advocate for respondent Nos.1 and 2.


                        ALKA SARIN, J. (Oral)

CM-2601-C-2024

1. This is an application under Section 151 of the Code of Civil

Procedure, 1908 for preponing the date of hearing in the main case (RSA

No.5782 of 2019) from 22.07.2024 to an early date.

2. Learned counsel appearing on behalf of respondent Nos.1 and 2

states that he has no objection if the present application is allowed.

3. For the reasons stated in the application, the same is allowed.

With the consent of learned counsel for the parties, the main appeal is taken

on Board today itself. CM stands disposed off.

4. Learned counsel for the appellants states that as per his

instructions the matter stands amicably settled between the parties and hence

he seeks permission to withdraw the present appeal.