Punjab-Haryana High Court
Ishwar Chand Garg vs Rakesh Kumar on 16 December, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 4566 of 2009
Date of decision: December 16, 2010
Ishwar Chand Garg
...Appellant
Versus
Rakesh Kumar
...Respondent
CORAM:- HON'BLE MR. JUSTICE GURDEV SINGH
Present: Mr. Sheetal Vaishnav, Advocate, for
Mr. Munish Mittal, Advocate,
for the appellant.
GURDEV SINGH, J.
It has been submitted by the learned counsel for the appellant that the parties have already entered into a compromise and in view of that compromise, the appellant does not want to proceed with the present appeal and the same be dismissed as withdrawn.
Dismissed as withdrawn.
December 16, 2010 (GURDEV SINGH ) prem JUDGE