Punjab-Haryana High Court
(O&M;) Dutt Kaur Etc vs Ranjit Singh Etc on 8 July, 2015
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RSA No.811 of 1988 (O&M)
Date of decision: 8th July, 2015
Dutt Kaur and another
...Appellants
Versus
Ranjit Singh and another
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Sandeep Khunger, Advocate,
for the appellants.
****
INDERJIT SINGH, J.
Learned counsel for the appellants wants to withdraw this appeal as the parties have settled their dispute by entering into compromise and now this appeal has become infructuous.
Dismissed as withdrawn as infructuous.
08.07.2015 (INDERJIT SINGH)
vandana JUDGE
VANDANA VERMA
2015.07.09 12:13
I attest to the accuracy and
integrity of this document