Punjab-Haryana High Court
Vijender Kumar vs Mahender And Ors on 2 December, 2019
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO-6224-2011 (O&M)
Date of decision: 02.12.2019
Vijender Kumar
...Appellant
Versus
Mahender and others
...Respondents
CORAM: HON'BLE MR.JUSTICE H.S. MADAAN
Present: Mr. Sanjiv Gupta, Advocate for the appellant(s).
Mrs. R.K. Thind, Advocate for respondent No.1.
Mr. D.P. Gupta, Advocate for insurance company.
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H.S. MADAAN, J. (Oral)
CM-16357-CII-2019 Counsel for respondent No.1 Mahender has moved an application for placing on record affidavit of Vijender Kumar to the effect that the matter has been compromised between the parties and the appellant/claimant has received the amount under the compromise from Mahender and has furnished an affidavit in that regard. Heard. Allowed. Document be taken on record.
Main Case Learned counsel for the appellant states that in view of the compromise, he has got instructions to withdraw the present appeal and he be permitted to do so. Allowed.
Dismissed as withdrawn.
02.12.2019 (H.S. MADAAN)
sumit.k JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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