Punjab-Haryana High Court
Tilak Raj Jain vs Sham Lal Jain And Others on 3 May, 2023
Author: Vikas Suri
Bench: Vikas Suri
Neutral Citation No:=2023:PHHC:063918
2023:PHHC:063918
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
265
RSA-166-2020 (O&M)
Date of Decision: 03.05.2023
Tilak Raj Jain .....Appellant
Versus
Sham Lal Jain and others .....Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: Ms. Aarti Gaur, Advocate for the appellant.
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VIKAS SURI, J. (ORAL)
This regular second appeal is preferred against the concurrent judgments and decree passed by the Courts below, dismissing the suit for recovery of Rs.2,84,475/-, along with interest.
On the previous hearing, learned counsel for the appellant had informed the Court that the sole appellant has passed away and time was sought to bring on record the legal representatives.
Today, at the outset, learned counsel for the appellant submits that the legal representatives of the deceased sole appellant do not wish to pursue this appeal.
In light of the above, learned counsel for the appellant prays for withdrawal of the appeal.
Dismissed as withdrawn.
(VIKAS SURI) JUDGE May 03, 2023 Rajeev (rvs) Whether speaking/reasoned Yes Whether reportable No Neutral Citation No:=2023:PHHC:063918 1 of 1 ::: Downloaded on - 06-05-2023 01:32:40 :::