Punjab-Haryana High Court
Vijay Kumar And Anr vs Raghubir Singh on 12 February, 2015
213 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Date of Decision:12.02.2015
1. FAO No. 253 of 2012
VIJAY KUMAR AND ANOTHER ........ Appellants
VERSUS
RAGHUBIR SINGH ......... Respondent
2. FAO No. 254 of 2012
VIJAY KUMAR AND ANOTHER ........ Appellants
VERSUS
REKHA RANI ......... Respondent
3. FAO No. 255 of 2012
VIJAY KUMAR AND ANOTHER ........ Appellants
VERSUS
RAGHUBIR SINGH ......... Respondent
4. CR No. 7173 of 2011
VIJAY KUMAR BHATEJA AND ANOTHER ........ Petitioners
VERSUS
MANJIT KAUR ......... Respondent
5. FAO No. 3798 of 2012
RANJODH SINGH ........ Appellant
VERSUS
CHARANJIT KAUR ......... Respondent
CORAM: HON'BLE MR. JUSTICE MAHAVIR S. CHAUHAN
Present: Mr. K. B. Raheja, Advocate
for the appellants.
Mr. Maninder Arora, Advocate
for the respondent.
MAHAVIR S. CHAUHAN J. (ORAL)
Learned counsel for the appellants/claimants states that the matter has been compromised and in view of the compromise, he does not intend to proceed further with these appeals as also the Civil Revision petition.
RITTU 2015.02.21 12:47 I attest to the accuracy and integrity of this document FAO No. 253 of 2012 -2-He prays that these appeals and the Civil Revision petition be dismissed as withdrawn.
Ordered accordingly.
An amount of Rs.25,000/- is stated to have been deposited in Appeal No.253 of 2012 which may be appropriately dealt with in view of compromise.
(MAHAVIR S. CHAUHAN) JUDGE February 12, 2015 rittu RITTU 2015.02.21 12:47 I attest to the accuracy and integrity of this document