Punjab-Haryana High Court
Kartar Singh Deceased Th Lrs And Ors vs Kamlesh Kumar And Anr on 22 October, 2019
Author: Deepak Sibal
Bench: Deepak Sibal
204 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR Nop.5630 of 2016 (O&M)
Date of Decision:22.10.2019
KARTAR SINGH (DECEASED) THR. LRS AND OTHERS
...Petitioners
Versus
KAMLESH KUMAR AND ANOTHER
..Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. S.S. Rangi, Advocate
for the petitioners.
Mr. Vikas Mehsempuri, Advocate
for the respondents.
****
DEEPAK SIBAL, J. (ORAL)
Learned counsel for the petitioners submits that since the parties have amicably resolved their dispute, he may be permitted to withdraw the present petition.
Learned counsel for the respondents admits the above compromise between the parties and submits that he has no objection if the prayer made by the learned counsel for the petitioners is accepted.
Dismissed as withdrawn.
(DEEPAK SIBAL)
October 22, 2019 JUDGE
Whether speaking/reasoned:Yes/NoWhether Reportable:Yes/No Jyoti-IV 1 of 1 ::: Downloaded on - 22-10-2019 22:15:41 :::