Punjab-Haryana High Court
Piara Singh vs Piara Singh And Ors on 12 January, 2015
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
R.S.A. No. 5456 of 2014 (O&M)
Date of Decision: January 12, 2015.
Piara Singh
...... Appellant
VERSUS
Piara Singh and others
...... Respondents
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Petitioner in person with
Mr. Kanwal Goyal, Advocate
*******
SURINDER GUPTA, J.(Oral)
After arguing for some time, learned counsel for the appellant, under the instructions of Piara Singh-appellant, who is present in the Court, seeks permission to withdraw this appeal with the submission that sewerage is being laid in the entire village and the appellant require three months time to get sewerage connection and to close the gutter/sewerage well (khooh) which was the subject matter of suit.
In view of submission of learned counsel for appellant, this appeal is dismissed as withdrawn. However, the order of trial court shall not be executed for three months from today in order to enable the appellant to comply with the undertaking as given by him in court.
The order has been passed without serving notice to the respondents to save expenses, which may be incurred by them and to avoid unnecessary delay in adjudication of the matter. Still, if dissatisfied, the respondents may file application, which on filing be listed for hearing.
( SURINDER GUPTA ) January 12, 2015. JUDGE deepak DEEPAK KUMAR 2015.01.14 17:19 I attest to the accuracy and integrity of this document