Punjab-Haryana High Court
Gurminder Jit Kaur vs Gian Kaur Through Legal Heirs And Others on 16 October, 2023
Neutral Citation No:=2023:PHHC:134622
2023:PHHC:134622
109+148 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-11942-C-2023 &
CM-11827-C-2023 in/and
RSA-4188-2017
Date of decision: 16.10.2023
GURMINDER JIT KAUR
...PETITIONER
V/S
GIAN KAUR THROUGH LEGAL HEIRS AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Ms. Eliza Gupta, Advocate for the applicant/appellant.
Mr. Om Mallan, Advocate for
Mr. M.S. Sachdev, Advocate for non-applicants/respondents.
****
SANJAY VASHISTH J. (ORAL)
CM-11942-C-2023 This is an application seeking pre-ponement of the date of hearing of the main case bearing RSA No.4188 of 2017 which is fixed for 08.03.2024.
Notice in the application.
Mr. Om Mallan, Advocate for Mr. M.S. Sachdev, Advocate, who is present in the Court accepts notice on behalf of the non- applicants/respondents and raises no objection in case the prayer made in the application for pre-ponement of the date of hearing in the main case is accepted.
Accordingly, date of hearing of the main case i.e. RSA No.4188 of 2017 is preponed from 08.03.2024 to 16.10.2023 i.e. today itself.
Application stands disposed of.
1 of 2 ::: Downloaded on - 18-10-2023 03:33:02 ::: Neutral Citation No:=2023:PHHC:134622 2023:PHHC:134622 CM-11942-C-2023 & CM-11827-C-2023 in/and -2- RSA-4188-2017 CM-11827-C-2023 This is an application seeking withdrawal of the Regular Second Appeal bearing No.4188 of 2017.
Notice in the application.
Mr. Om Mallan, Advocate for Mr. M.S. Sachdev, Advocate, who is present in the Court accepts notice on behalf of the non- applicants/respondents.
It is averred in the application that based upon oral compromise, appellant and respondents have amicably settled the disputes amongst them. Therefore, no purpose will be served by contesting the issue involved in the appeal. In support of the application, notarized affidavit dated 10.10.2023 of the appellant-Gurminder Jit Kaur Kahlon has also been appended.
Taking note of the averments made in the application and also the factum that no objection has been raised by the non-applicants/respondents, prayer made in the application is accepted and permission is granted to withdraw the main appeal.
Application stands disposed of.
MAIN CASE In view of the submissions made by the learned counsel, present Regular Second Appeal bearing No.4188 of 2017 is ordered to be dismissed, as withdrawn.
(SANJAY VASHISTH)
October 16, 2023 JUDGE
manisha
(i) Whether speaking/reasoned Yes/No
(ii) Whether reportable Yes/No
Neutral Citation No:=2023:PHHC:134622 2 of 2 ::: Downloaded on - 18-10-2023 03:33:02 :::