Punjab-Haryana High Court
Rajesh Sood vs Surinder Kumar Goyal on 31 October, 2022
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
235 CRM-M-39204-2018
DECIDED ON: 31st OCTOBER, 2022
RAJESH SOOD
.....PETITIONER
VERSUS
SURINDER KUMAR GOYAL
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.
Present: Mr. Vishnu Dutt, Advocate for
Mr. Naveen Bawa, Advocate
for the petitioner.
Ms. Monika Thakur, Advocate
for respondent.
*****
SANDEEP MOUDGIL, J (ORAL)
Learned counsel for the petitioner prays for withdrawal of the present petition on account of the fact that a compromise has been effected in between the parties.
Prayer is allowed.
Dismissed as withdrawn.
(SANDEEP MOUDGIL) JUDGE 31st OCTOBER, 2022 sham Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 01-11-2022 05:10:25 :::