Punjab-Haryana High Court
Jitender Singh And Others vs Pawan Kumar And Another on 26 July, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO-1088-2001
Date of Decision: 28.07.2022
Jitender Singh and others ..... Appellants
versus
Pawan Kumar and another ...... Respondents
CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Varun Suman, Advocate for
Mr. Sunil Panwar, Advocate
for the appellants.
Mr. S.S. Khurana, Advocate
for respondent No.2.
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PANKAJ JAIN, J.
Counsels are ad idem that the matter stands compromised. The said compromise was placed before the Executing Court in execution. Appellant No.1 has suffered a statement before the Executing Court that the compromise has been effected.
Nothing remains to be adjudicated in the present appeal and the same is dismissed as withdrawn.
(PANKAJ JAIN) JUDGE 28.07.2022 Dinesh Whether speaking/reasoned: Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 26-12-2022 06:16:58 :::