Chander Pal vs Gulab Singh
2024 Latest Caselaw 19768 P&H

Punjab-Haryana High Court

Chander Pal vs Gulab Singh on 7 November, 2024

SANDEEP SETHI
2024.11.18 22:11

CM-10615-C-2024 in/and
RSA-3751-2015

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(103)
CM-10615-C-2024 in/and
RSA-3751-2015
Date of Decision:-07.11.2024
Chander Pal
beeeee Petitioner
Versus
Gulab Singh
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: Mr. Abhishek Shukla, Advocate for
Mr. Akshay Jindal, Advocate for the appellants.
Mr. R.S. Budhwar, Advocate for the respondent.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

CM-10615-C-2024

1. The present application has been filed for withdrawal of the

main appeal on account of the compromise effected between the parties which is annexed as Annexure A-1.

2. On the oral request of the learned counsel for the applicant- appellant which is not objected by the counsel for the respondent, the main appeal which is fixed for 13.01.2025, is preponed and taken up on Board today itself.

3. For the reasons recorded in the application, the same is

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BOD PHNC. 144984

CM-10615-C-2024 in/and RSA-3751-2015

allowed subject to just exceptions.

RSA-3751-2015

In light of the averments made in CM-10615-C-2024 and the submissions made by learned counsel for the appellant, the present appeal is dismissed as withdrawn, however, subject to the fact that both the parties shall be bound by the terms and conditions of the compromise effected

between them.

(ALOK JAIN) JUDGE November 07, 2024.

S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.11.18 22:11

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