Punjab-Haryana High Court
Mayank Malhotra vs A. Ranganathan (Dig Bsf Retd.) on 22 April, 2024
Author: Vikas Suri
Bench: Vikas Suri
126+325 2024:PHHC:054414
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-4163-2023 (O&M)
Date of Decision: 22.04.2024
MAYANK MALHOTRA ....Petitioner
VERSUS
A. RANGANATHAN (DIG BSF RETD.) ....Respondent
CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: Mr. Abhinav Goel, Advocate for
Mr. Divanshu Jain, Advocate
for the petitioner.
Ms. Rashi Shahrawat, Advocate
for the applicant/respondent.
****
VIKAS SURI, J. (Oral)
CM-5716-CII-2024 This is an application under Section 151 CPC for placing on record settlement deed dated 15.03.2024 as well as a copy of demand draft dated 13.03.2024 for a sum of Rs.7 lakhs drawn in favour of A. Ranganathan, as Annexure A-1.
For the reasons stated in the application supported by affidavit, the same is taken on record, subject to all just exceptions.
CM stands disposed of.
CR-4163-2023(O&M) Learned counsel for the petitioner submits that in view of the settlement arrived at between the parties on 15.03.2024 and in terms of Clause 6 thereof, he prays for withdrawal of the present revision petition.
Dismissed as withdrawn.
(VIKAS SURI)
April 22, 2024 JUDGE
Sangeeta
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
SANGEETA
2024.04.24 10:10
I attest to the accuracy and
integrity of this document