Punjab-Haryana High Court
Baljit Singh vs M/S Taneja Developers And ... on 30 September, 2019
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
116
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 4040 of 2019 (O&M)
Date of Decision: 30.09.2019
Baljit Singh
-Appellant
Vs
M/s Taneja Developers and Infrastructures Pvt. Ltd.
-Respondent
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Mr. Ramneek Vasudeva, Advocate,
for the appellant.
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RAJ MOHAN SINGH, J. (ORAL)
At the very outset, learned counsel for the appellant states that the parties have settled their grievance before the Mediation and Conciliation Centre, S.A.S. Nagar, Mohali vide compromise dated 27.08.2019.
Now the appellant is no more interested in pursuing this appeal anymore on the basis of said compromise.
Dismissed as withdrawn.
30.09.2019 (RAJ MOHAN SINGH) Jyoti Yadav JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 02-10-2019 21:02:31 :::