Balwinder Kaur vs State Of Punjab And Ors
2024 Latest Caselaw 18636 P&H

Punjab-Haryana High Court

Balwinder Kaur vs State Of Punjab And Ors on 21 October, 2024

               CM-16289-CWP-2024 and
               CM-16290-CWP-2024 in/and
               CWP-13765-2021 (O&M)                                                           -1-

               107

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                               ***
                                                                        CM-16289-CWP-2024 and
                                                                        CM-16290-CWP-2024 in/and
                                                                        CWP-13765-2021 (O&M)
                                                                        Date of Decision: 21.10.2024

               Balwinder Kaur
                                                                                        ....Petitioner

                                                              Versus


               State of Punjab and others
                                                                                     ....Respondents


               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Harpinder Singh Jalal Advocate
                                         for the applicant/petitioner.

                                         Mr. Navneet Singh, Sr. DAG, Punjab.

                                         Mr. Navjot Singh Wahniwal, Advocate
                                         for respondents No.2 and 3.

                                                    ***

               HARSH BUNGER, J. (Oral)

CM-16289-CWP-2024

This is an application filed under Section 151 of the Code of

Civil Procedure for preponement of the main case (CWP-13765-2021).

For the reasons mentioned in the application, the same is

allowed and the main case (CWP-13765-2021), which is otherwise fixed for

21.01.2025, is preponed and is taken on board today itself.

CM-16290-CWP-2024

This is an application filed under Section 151 of the Code of

authenticity of this document/judgment

CM-16289-CWP-2024 and CM-16290-CWP-2024 in/and CWP-13765-2021 (O&M) -2-

Civil Procedure for withdrawal of the main case (CWP-13765-2021) in view

of the compromise deed dated 26.08.2024 (Annexure A-1).

At the very outset, learned counsel for the applicant/petitioner

submits that the matter has been amicably settled between the parties by way

of agreement/compromise deed dated 26.08.2024, which has been appended

with the instant application as Annexure A-1.

Learned counsel for the non-applicants/respondents No.2 and 3

does not dispute the factum of compromise arrived at between the parties.

For the reasons stated in the application, the same is allowed as

prayed for and the main case (CWP-13765-2021) is dismissed as withdrawn.

CWP-13765-2021 (O&M)

1. Dismissed as withdrawn in view of the order passed in

CM-16290-CWP-2024.

2. All pending application(s), if any, shall also stand closed.

               21.10.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

               Whether speaking/reasoned:                          Yes/No
               Whether reportable:                                 Yes/No

authenticity of this document/judgment