JOGINDER SINGH Vs. MANOHAR SINGH
LAWS(P&H)-2006-3-346
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 20,2006

JOGINDER SINGH Appellant
VERSUS
MANOHAR SINGH Respondents

JUDGEMENT

- (1.) LEARNED counsel for the applicant-appellants states that the appellants wishes to withdraw the instant appeal on account of the fact that the disputes raised in the appeal has been amicably settled between the parties outside the Court. In view of above, the appeal is dismissed as withdrawn.;


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