Punjab-Haryana High Court
M/S Spaze Towers Pvt Ltd vs Hari Krishan Goenka And Sons Huf on 15 November, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
127 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RERA-APPL-30-2019 (O&M)
Date of decision: 15.11.2022
M/s Spaze Towers Pvt. Ltd.
....Appellant
Versus
Hari Krishan Goenka and sons
..Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Rajeev Anand, Advocate for the appellant
ANIL KSHETARPAL, J (Oral)
Learned counsel representing the appellant submits that the present appeal has been rendered infructuous in view of the fact that the parties have settled the matter out of the court, and the same may be dismissed as such.
Ordered accordingly.
All the pending miscellaneous applications, if any, are also disposed of.
15.11.2022 (ANIL KSHETARPAL)
rekha JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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