Punjab-Haryana High Court
Kartar Singh And Another vs Ajit Singh on 20 January, 2015
Author: Surinder Gupta
Bench: Surinder Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CM No.523-C of 2015 in/and
Regular Second Appeal No.1739 of 1999 (O&M)
Date of Decision: January 20, 2015.
Kartar Singh and another
..........APPELLANT (s).
VERSUS
Ajit Singh (since deceased) through L.Rs.
........RESPONDENT(s).
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Kamaldeep Singh Sidhu, Advocate
for the applicants-appellants.
Mr. F.S. Virk, Advocate
for the respondent (s).
*******
SURINDER GUPTA, J.(Oral)
CM-523-C-2015 Heard.
Learned counsel for the applicants-appellants submits that the matter in dispute has been amicably settled between the parties with the intervention of respectables and relatives, during the pendency of the appeal. In view of this submission, learned counsel for the applicant- appellant seeks permission to withdraw the regular second appeal.
Learned counsel for the respondent endorsed the submission made by learned counsel for the applicants-appellants.
The application is allowed. The appeal, which is on regular board of this Court, is taken up.
RSA-1739-1999 Dismissed as withdrawn.
( SURINDER GUPTA ) January 20, 2015. JUDGE Sachin M. SACHIN MEHTA 2015.01.20 16:37 I attest to the accuracy and authenticity of this document Chandigarh