Punjab-Haryana High Court
Huda And Others vs Uday Singh on 20 November, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
RSA No.3603 of 2008 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: November 20 , 2009
1. RSA No. 3603 of 2008
HUDA and others versus Uday Singh
2. RSA No. 3604 of 2008
HUDA and others versus Nafe Singh
3. RSA No. 3605 of 2008
HUDA and others versus Bhaga
4. RSA No. 3608 of 2008
HUDA and others versus Lalin Kumar
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Ashwani Talwar, Advocate
for the appellant(s).
Mr.Rakesh Gupta, Advocate
for the respondent(s).
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Ajay Tewari, J.
In these four cases there is a settlement. Learned counsel for the appellant(s) has placed on record a compendium with regard to all the pending six cases which is taken as mark 'A'. Learned counsel states that with regard to these four cases the appellants are ready to give the benefits mentioned in this compendium. Learned counsel for the respondent(s) states that his clients are ready to accept what has been granted to them in this compendium.
In view of this settlement between the parties, these appeals are RSA No.3603 of 2008 2 disposed of with the modifications which are mentioned against items No.3, 4, 5 and 6 respectively of document Annexure Mark 'A'.
A copy of this order be placed on the files of connected cases.
(AJAY TEWARI) JUDGE November 20, 2009 sunita