Punjab-Haryana High Court
Gurdev Singh vs Gurmeet Singh And Ors on 12 May, 2023
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
Neutral Citation No:=2023:PHHC:068846
204
2023:PHHC:068846
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP-2714-2015 (O&M)
Date of decision: 12.05.2023
Gurdev Singh
... Petitioner
Vs.
Gurmeet Singh and ors.
.. Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Onkar Rai, Advocate for the petitioner.
Mr. Sanjeev Roy, Advocate for the respondents.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Learned counsel for the petitioner has filed affidavit of Power of Attorney of the petitioner, namely Avtar Singh son of Udham Singh in the Court today to submit that the matter has been amicably settled.
Learned counsel for the respondents submits that as per the affidavit, the respondents will withdraw RSA-3346-2004 titled as Prem Singh Vs. Gurdev Singh within a period of one month from today.
In view of the above, present petition is rendered as infructuous.
[ ARVIND SINGH SANGWAN ] 12.05.2023 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:068846 1 of 1 ::: Downloaded on - 13-05-2023 07:40:12 :::