Punjab-Haryana High Court
Sushma Mehandiratta And Ors vs Satpal Garg on 27 August, 2019
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.S.A. No. 2656 of 2016 (O&M)
DATE OF DECISION :- August 27, 2019
Mrs. Sushma Mehandiratta and others ...Appellants
Versus
Satpal Garg ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Ms. Sona Kaur, Advocate for Mr. Yogesh Goyal, Advocate
for the appellants.
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C.M. No. 9870-C of 2019 This is an application for permission to withdraw the appeal for the reasons that the parties have since settled the dispute amicably and written compromise has been submitted in the Executing Court. It is contended that as per terms and conditions of the written compromise, the present appeal is to be withdrawn by the appellant. Copy of the compromise as well as copies of settlement of the parties recorded before the Executing Court have been placed on record.
Heard.
Allowed.
R.S.A. No. 2656 of 2016 In view of the application and statement made by counsel appearing for the appellants, the appeal is dismissed as withdrawn.
(H.S. MADAAN) JUDGE August 27, 2019 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 01-09-2019 10:32:59 :::