Punjab-Haryana High Court
Ravinder Kaur Dhillon vs Jaswant Singh And Others on 28 September, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
R.S.A. No.1833 of 1996
Date of Decision:28.09.2011
Ravinder Kaur Dhillon ......Appellant
Versus
Jaswant Singh and others .....Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
Present: Mr.Puneet Bali, Advocate,
for the appellant.
Mr.Dinesh Gupta and
Mr.Lalit Sharma, Advocates,
for respondent Nos.1 to 3.
Mr.Amit Jhanji, Advocate,
for respondent Nos.4 to 6.
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MEHINDER SINGH SULLAR, J.(oral) At the very outset, learned counsel for the appellant has placed on record the compromise(Annexure A-1) and intends to withdraw the main appeal.
In view of the compromise arrived at between the parties in RSA No.327 of 2009, the instant appeal is directed to be dismissed as withdrawn, as prayed for.
September 28, 2011 (MEHINDER SINGH SULLAR) seema JUDGE