Punjab-Haryana High Court
Mangal Singh vs Pal Kaur And Ors on 24 August, 2015
Author: K. C. Puri
Bench: K. C. Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA NO. 150 OF 2014 (O&M)
DECIDED ON : 24.08.2015
Mangal Singh
...Appellant
versus
Pal Kaur and others
...Respondents
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present : Mr. Sham Lal Bhalla, Advocate,
for the appellant.
K. C. PURI, J. (ORAL)
Learned counsel for the appellant has submitted that ownership of the plaintiff has been declined and the appellant has been non-suited on the ground that suit for mandatory injunction is not maintainable.
Learned counsel for the appellant wishes to withdraw the present appeal with liberty to file a fresh suit for possession.
Dismissed as withdrawn with the aforesaid liberty. All the applications stand disposed of accordingly.
AUGUST 24, 2015 (K. C. PURI)
shalini JUDGE
SHALINI BHATIA
2015.08.25 12:21
I attest to the accuracy and
authenticity of this document
High Court Chandigarh