Punjab-Haryana High Court
(O&M;) Anil Bansal And Ors vs Tilak Raj Jaggi on 9 October, 2018
Author: Lisa Gill
Bench: Lisa Gill
CM-21919-CII of 2018 in/and 1
CR No. 1762 of 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-21919-CII of 2018 in/and
CR No. 1762 of 2011
Date of Decision: 09.10.2018
Anil Bansal and others
......Appellants
Versus
Tilak Raj Jaggi ...... Respondent
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr.Ajay Jain, Advocate
for the applicant-petitioner.
Ms. Aparna Singhal, Advocate
for Mr. Avnish Mittal, Advocate
for the respondent.
*****
LISA GILL, J (Oral).
CM-21919-CII of 2018 has been filed seeking withdrawal of the main petition which is listed at Sr. No. 830 on the regular board of this Court, in view of the settlement arrived at between the parties, pursuant to which respondent-tenant has handed over the vacant possession of the premises to the petitioners.
Notice of the application.
Ms. Aparna Singhal, Advocate, for Mr. Avnish Mittal, Advocate, accepts notice on behalf of the respondent and verifies the averments as above.
With the consent of learned counsel for the parties, the main petition is taken on board for hearing.
In view of the amicable settlement between the parties and the specific stand of the parties, CM-21919-CII of 2018 is allowed and CR No. 1762 of 2011 is dismissed as withdrawn.
[LISA GILL]
09.10.2018 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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