Punjab-Haryana High Court
Yashpal vs Kartar Singh on 22 September, 2010
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.M. No.11121-C of 2010 and
RSA No. 1251 of 2008 (O&M)
Date of Decision: 22.9.2010.
Yashpal
....Appellant
Versus
Kartar Singh
...Respondents
CORAM : Hon'ble Mr. Justice Rakesh Kumar Garg Present:- Mr. Sherry K. Singla, Advocate for the appellant.
Mr. Vinay Saini, Advocate for the respondent.
RAKESH KUMAR GARG, J Vide this application, which is supported by an affidavit of the appellant, a prayer has been made that this appeal be dismissed as withdrawn, as the appellant has already paid the amount in question to the respondent and the respondent has also suffered a statement before the Executing Court. The aforesaid averment made in the application is not disputed by learned counsel appearing on behalf of the respondent.
In this view of the matter, this application is allowed and RSA No. 1251 of 2008 is ordered to be dismissed as withdrawn.
(RAKESH KUMAR GARG) 22.9.2010. JUDGE Reema