Punjab-Haryana High Court
Jyoti And Ors vs Rajesh Kumar And Ors on 7 May, 2015
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
FAO-3095-2015 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO-3095-2015 (O&M)
Date of Decision: May 7, 2015
Smt. Jyoti and others
...Appellants
Versus
Rajesh Kumar and others
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr. Anil Rathee, Advocate,
for the appellants.
NARESH KUMAR SANGHI, J (Oral)
Mr. Anil Rathee, learned counsel for the appellants has pointed out that due to bona fide mistake the claimant/appellants had instructed two different lawyers for filing the appeal. He further pointed out that another appeal, bearing FAO No. 435 of 2015 was filed by Mr. Ashit Malik, Advocate, on behalf of the present appellants, and as such, he prays for withdrawal of the present appeal.
The request appears to be genuine. Therefore, the appellants are permitted to withdraw the present appeal.
Dismissed as withdrawn.
(NARESH KUMAR SANGHI) JUDGE May 7, 2015 Pkapoor PRASHANT KAPOOR 2015.05.07 17:06 I attest to the accuracy and authenticity of this document