Punjab-Haryana High Court

Rashim Verma vs Municipal Committeee on 8 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            103+235
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-3689-1999 (O&M)
                                                                         Date of decision : 08.05.2024

                            Rashim Verma                                                   ... Appellant(s)
                                                                Versus
                            Municipal Committee and Another                             ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Aryaman Thakur, Advocate for
                                         Mr. Chetan Slathia, Advocate for the appellant.

                            ALKA SARIN, J. (ORAL)

CM-4725-C-2024

1. This is an application for withdrawal of the main appeal.

2. None has been appearing on behalf of the respondents and the prayer in the application is only for simpliciter withdrawal of the appeal by the applicant-appellant and hence there is no requirement for issuance of notices to the respondents.

3. In view of the above and for the reasons stated in the application, the same is allowed.

MAIN CASE

4. Learned counsel for the appellant seeks permission to withdraw the present appeal. Permitted to do so.

5. Dismissed as withdrawn. Pending applications, if any, also stand disposed off.




                            08.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.