Punjab-Haryana High Court
Swaran Kaur (Since Deceased) Thr Lrs And ... vs Raghbir Kumar (Since Deceased) Thr Lrs ... on 9 December, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
252 RSA No.1592 of 2022 (O&M)
Date of decision : 09.12.2022
SWARAN KAUR (SINCE DECEASED) THR LRS AND ORS
.........Appellant
VERSUS
RAGHBIR KUMAR (SINCE DECEASED) THR LRS AND OTHERS
..........Respondents
CORAM: HON'BLE MR JUSTICE HARKESH MANUJA
Present:- Mr. B. S. Toor, Advocate, for the appellants.
*****
HARKESH MANUJA, J. (Oral)
Mr. B. S. Toor, Advocate, appears on behalf of appellant and files his memo of appearance and submits that the parties have entered into the settlement and appellant wants to withdraw the present appeal.
Allowed as prayed for.
Learned counsel for the appellant undertakes to file his power of attorney/Vakalatnama within a period of 15 days from today. In case, he fails to file the same, the appeal shall restore to its original number.
(HARKESH MANUJA)
09.12.2022 JUDGE
anil
Whether speaking/reasoned : Yes/No
Whether reportable Yes/No
1 of 1
::: Downloaded on - 14-12-2022 00:58:24 :::