Punjab-Haryana High Court
Bhajan Kaur & Ors vs Suresh Kumar & Ors on 27 February, 2015
Author: Anita Chaudhry
Bench: Anita Chaudhry
109
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 1351 of 2011 (O&M)
Date of Decision: 27.02.2015
BHAJAN KAUR & ORS.
..Appellant(s)
Versus
SURESH KUMAR AND OTHERS
...Respondent(s)
CORAM: HON'BLE MS. JUSTICE ANITA CHAUDHRY
Present: Mr. S.S. Khaira, Advocate
for the appellants.
*****
ANITA CHAUDHRY, J.
CM No.4331-CII of 2015 Application is allowed as prayed for and documents Annexures P-1 to P-4 are taken on record.
FAO No. 1351 of 2011Learned counsel for the appellants states that compromise has been effected between the parties and copy of compromise deed (Annexure P-1) as well as copy of affidavits of the parties with regard to the compromise (Annexures P-2 to P-4) have been placed on record and he has instructions to withdraw the present appeal.
Dismissed as withdrawn.
(ANITA CHAUDHRY) JUDGE 27.02.2015 sunil SUNIL SEHGAL 2015.02.27 15:40 I attest to the accuracy and authenticity of this document Chandigarh