Punjab-Haryana High Court
Gurinderpal vs Jagmittar Singh on 16 April, 2018
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM. 5074-C-2018 IN/AND
RSA No. 397 of 2002 (O&M)
Date of decision: 16.04.2018
Gurinder Pal .. Appellant
vs.
Jagmittar Singh .. Respondent
Coram: Hon'ble Mr. Justice Harinder Singh Sidhu
Present:- Mr. Randeep Singh, Advocate
for the appellant.
--
Harinder Singh Sidhu, J.
This is an application for withdrawal of the appeal in view of the compromise arrived at between the parties.
Learned counsel for the appellant states that the matter has been compromised between the parties and the appellant does not wish to proceed any further with the main appeal and the same may be dismissed as withdrawn.
Ordered accordingly.
(Harinder Singh Sidhu) 16.04.2018 Judge dinesh Whether speaking/reasoned Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 06-05-2018 03:10:21 :::