LAWS(P&H)-2010-9-337

SUMAN Vs. YADWINDER DASS

Decided On September 01, 2010
SUMAN Appellant
V/S
YADWINDER DASS Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he may be permitted to withdraw the petition as the parties have amicably settled the dispute. Dismissed as withdrawn.