Rampal vs State Of Haryana And Anr
2024 Latest Caselaw 19958 P&H

Punjab-Haryana High Court

Rampal vs State Of Haryana And Anr on 11 November, 2024

                                          Neutral Citation No:=2024:PHHC:146572




1001-2     IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                    RSA-1758-2006 (O & M)
                                                    Date of decision: 11.11.2024

RAMPAL
                                                                  ...APPELLANT
                           V/S

STATE OF HARYANA AND ANOTHER
                                                                 ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:    Mr. Neeraj Kumar, Advocate
            for the appellant.

            Mr. Vikas Bhardwaj, AAG, Haryana.
                    ****

HARPREET SINGH BRAR,
               BRAR J. (ORAL)

1. The instant appeal has been preferred against the judgment dated

30.11.2005 passed by learned Additional District Judge, Rohtak vide which,

the judgment passed by learned Civil Judge, Junior Division, Rohtak has been

reversed and the appeal filed by the appellant appellant-respondent respondent has been partly

decreed.

2. Learned counsel for the appellant wishes to withdraw the present

appeal as the same has become infructuous.

3. Dismissed ismissed as withdrawn as having been rendered as infructuous.

                                                    (HARPREET SINGH BRAR)
November 11, 2024                                          JUDGE
manisha

            (i)     Whether speaking/reasoned                    Yes/No

            (ii)    Whether reportable                           Yes/No




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