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Punjab-Haryana High Court

Rajinder Paul @ Raj Kumar & Anr vs Dharam Dev Batish & Ors on 9 September, 2016

Author: Rajan Gupta

Bench: Rajan Gupta

                                      233

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                       CR-4978 of 2013 (O&M)
                       Date of decision: 9.9.2016

Rajinder Paul @ Raj Kumar and another                 .....Petitioners

                            vs.

Dharam Dev Batish and others                          .....Respondents.

CORAM: - HON'BLE MR. JUSTICE RAJAN GUPTA.

Present: -   Mr. Baljinder Singh, Advocate
             for the petitioners.

             Mr. Ajaivir Singh, Advocate
             for LRs of respondent No. 1.

                    .....

RAJAN GUPTA, J.

.....

Learned counsel for respondent No. 1 submits that the suit is near to its culmination and only one DW remains to be examined.

Under these circumstances, this petition, which emanates from the order passed under Order 39 Rule 1 and 2 of CPC is disposed of with the direction to trial court to make an endeavor to conclude the proceedings expeditiously preferably within a period of four months.

Disposed of.

(RAJAN GUPTA) JUDGE 9.9.2016 preeti 1 of 1 ::: Downloaded on - 17-09-2016 23:02:56 :::