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Rajneesh Chawla vs M/S Ats Estates Pvt Ltd on 5 December, 2025

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     ITEM NO.38                           COURT NO.11                      SECTION IV-B

                               S U P R E M E C O U R T O F            I N D I A
                                       RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.                     5620/2023

     [Arising out of impugned final judgment and order dated 09-09-2022
     in CWP No. 20417/2022 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     RAJNEESH CHAWLA                                                       Petitioner(s)

                                                   VERSUS

     M/S ATS ESTATES PVT LTD & ORS.                                        Respondent(s)

     (IA No. 8534/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH
     SLP(C) No. 6123/2023 (IV-B)
     (IA No. 14858/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 9676/2023 (IV-B)
     (IA No. 81279/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 05-12-2025 These matters were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SANJAY KUMAR
                          HON'BLE MR. JUSTICE ALOK ARADHE

     For Petitioner(s)               Mr. Ashutosh Kumar , AOR

     For Respondent(s)               Mr. Karanjot Singh Mainee, Adv.
                                     Mr. Sahil Chopra, Adv.
                                     Ms. Manya Kaushik, Adv.
                                     Mr. Tarun Garg, Adv.
                                     Mr. Ujjwal Bhardwaj, Adv.
                                     Mr. Vishal Arun Mishra, AOR

                           UPON hearing the counsel, the Court made the following
Signature Not Verified
                                              O R D E R

Digitally signed by SNEHA DAS Date: 2025.12.06 Mr. Ashutosh Kumar, learned Advocate-on-

Record for the petitioner(s), seeks permission to  2 withdraw this batch of special leave petitions and states that the parties are in the process of amicably settling the matter out of Court.

The special leave petitions are, accordingly, dismissed as withdrawn.

     (SNEHA DAS)                                              (PREETI SAXENA)
SENIOR PERSONAL ASSISTANT                                    COURT MASTER (NSH)