Punjab-Haryana High Court
Tikka Shatrujit Singh vs Maharaja (Brig.) Sukhjit Singh on 20 May, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.R. No. 398 of 2002 (O&M)
Date of decision : May 20, 2009
Tikka Shatrujit Singh
Petitioner
Versus
Maharaja (Brig.) Sukhjit Singh
Respondent
CORAM : HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Naresh Prabhakar, Advocate
for the petitioner
Mr. Surender Mohan Sharma, Advocate
for the respondents
A.N. JINDAL, J. (ORAL)
This petition has been filed against the order dated 6.10.2001 vide which the proceedings in the suit were stayed. The suit was adjourned sine die and now I have been informed that a similar case between the parties which was pending in court at Delhi has already been decided.
In view of the matter, now there should be no hitch in reviving the suit pending in the Court of Addl. Civil Judge (Sr. Divn.) Kapurthala.
Resultantly, this petition is disposed of with a direction that suit pending in the court of Addl. Civil Judge (Sr. Divn.) Kapurthala stands restored and parties are directed to appear before the Court on 16.7.2009.
(A.N.JINDAL) 20.05.2009 JUDGE reena