Punjab-Haryana High Court
Amar Singh vs Union Of India And Another on 9 December, 2010
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM No.21083 & 21084-CII of 2010 in/and
FAO No.455 of 1998
Date of Decision: 09.12.2010
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Amar Singh ... Appellant
Versus
Union of India and Another ... Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
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Present: Mr. Sumeet Mahajan, Sr. Advocate,
for the applicants/appellants.
Mr. Jagjit Singh, Advocate,
for the respondents.
RAKESH KUMAR JAIN, J. (ORAL)
CM No.21084-CII of 2010 Application is allowed as prayed for.
CM No.21083-CII of 2010 in/and FAO No.455 of 1998 This is an application under Section 151 of the Code of Civil Procedure, 1908 (for short 'CPC') for disposing of the appeal in terms of the order dated 12.05.2010, passed by this Court in FAO No.349 of 1998.
Notice in the application was issued pursuant to which learned counsel for Union of India has put in appearance. It is submitted by the learned counsel for the applicant that the main appeal is already admitted, but it can be disposed of as it is covered by a decision of this Court rendered in FAO No.349 of 1998, which fact is already admitted by the learned counsel for Union of India.
In view thereof, this application is allowed. Main appeal is taken up on the Board and is disposed of in terms of the order dated 12.05.2010 passed by this Court in FAO No.349 of 1998.
DECEMBER 09, 2010 (RAKESH KUMAR JAIN) RAJAN JUDGE