Punjab-Haryana High Court
Sukhdev Singh vs Santosh Rani & Others on 9 November, 2012
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA NO.2419 OF 2010 (O&M)
DATE OF DECISION : 9th NOVEMBER, 2012
Sukhdev Singh
.... Appellant
Versus
Santosh Rani & others
.... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
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Present : Mr. Balbir Singh, Advocate for
Mr. Ashok Singla, Advocate for the appellant.
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L. N. MITTAL, J. (ORAL)
Appellant has moved application bearing CM No.12752-C of 2012 for withdrawing RSA No.2419 of 2010 alleging that there is some settlement between the parties. The application is accompanied by affidavit of the appellant. Accordingly CM No.12752-C of 2012 is allowed and RSA No.2419 of 2010 is dismissed as withdrawn. Other miscellaneous applications stand disposed of as infructuous.
9th November, 2012 (L. N. MITTAL)
'raj'
JUDGE