Punjab-Haryana High Court
Prem Chand And Ors vs Sarwan Kumari And Ors on 25 February, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
106 CM-362-C-2021 in/and RSA No.3690-2009
Date of decision: 25.02.2021
PREM CHAND AND ORS. ...Appellants
Versus
SARWAN KUMARI AND ORS. ...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present :
Mr. Kulwant Singh, Advocate for the applicant-appellants.
Mr. Shobit Phutela, Advocate for the respondents.
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ANIL KSHETARPAL, J. (Oral)
Through this application (CM No.362-C-2021), the parties pray for disposal of the regular second appeal, in terms of compromise deed dated 23.01.2021. On 09.02.2021, Sh. Shobit Phutela, Advocate, had sought time to seek instructions from the respondents. Today, he has made a statement, at bar, that the respondents admit the correctness of the compromise deed.
Learned counsels for the parties also state that all the contesting parties to this appeal have signed the compromise deed, which is taken on record as Mark C. In view thereof, this regular second appeal is disposed of. The compromise deed shall form a part of the decree.
25.02.2021 (ANIL KSHETARPAL)
ashok JUDGE
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
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