Punjab-Haryana High Court
Davinder Singh And Others vs Chhajju Ram And Others on 30 August, 2010
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.588 of 2010 (O & M)
Date of Decision: 30.08.2010.
Davinder Singh and others .....Appellants
Versus
Chhajju Ram and others ......Respondents
Coram:- HON'BLE MR. JUSTICE L. N. MITTAL.
Present: Mr. Rajesh Bhateja, Advocate for the appellants.
L. N. MITTAL, J (ORAL)
CM No.1652-C of 2010 Allowed as prayed for.
CM No.1653-C of 2010 For reasons mentioned in the application which is accompanied by affidavit, delay of 20 days in re-filing the appeal is condoned.
Main Appeal.
Learned counsel for the appellants after arguing for sometime seeks permission to withdraw the instant second appeal.
Dismissed as withdrawn.
30.08.2010 ( L. N. MITTAL ) A. Kaundal JUDGE