Raj Kishan vs Malkhan Singh And Others
2024 Latest Caselaw 20565 P&H

Punjab-Haryana High Court

Raj Kishan vs Malkhan Singh And Others on 19 November, 2024

SANDEEP SETHI
2024.11.21 21:28

SOS4 PHRCO TSG

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(159)
INCOMP-5131-2024 (O&M)
Date of Decision:-19.11.2024
Raj Kishan
beeeee Appellant
Versus
Malkhan Singh alias Khanni and others
beeen Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
oh 2 2h 3
Present: Ms. Manpreet, Advocate for
Mr. Saurabh Bajaj, Advocate for the appellant.
2 2K 3 Oe
ALOK JAIN, J. (Oral)

1. The present case was filed on 12.10.2012, upon which the

Registry had raised some objections, which as per Rule 9, Chapter 1, Part- A, Volume V, Punjab and Haryana High Court Rules and Orders, had to be re-filed within 40 days.

2. As per the note, Registry had requested the learned Advocates to collect their cases, which were filed upto 31.12.2023 wherein objections had been raised, and notified, that all such pending cases will be listed before the Hon'ble Courts for appropriate orders.

3. In the wake of the above, the present case has been listed

today, however, learned counsel for the appellant prays for withdrawal of

the present appeal.

4. In light of the above, the present appeal is dismissed as withdrawn.

(ALOK JAIN) JUDGE November 19, 2024.

S. Sethi

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and integrity of this Order/Judgment