Punjab-Haryana High Court
Angrej Kaur Through Her Lr Saroj Bala vs Pushpa Rani And Ors on 21 January, 2020
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
226 RSA-352-2015 (O&M)
Date of decision: 21.01.2020
ANGREJ KAUR THROUGH HER LR ... Appellant
Versus
PUSHPA RANI AND ORS ... Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present : None for the appellant.
Mr. JS Chahal, Advocate
for the respondents.
****
REKHA MITTAL, J. (Oral)
Counsel for the respondents has produced copy of judgment dated 25.01.2018 passed in case No.223-CS decided by the Court at Jagadhri downloaded from the website. He has produced order dated 12.7.2019 passed by the executing Court and the same is taken on record.
Counsel for the appellant is not present in the Court to say something in the matter.
Counsel for the respondents would inform that subject matter of suit in the present case and Civil Suit No.223 decided on 25.01.2018 is exactly the same and decree for possession passed therein against Smt. Angrej Kaur (appellant herein) represented by her LRs has already been executed as reflected in order dated 12.07.2019 passed in the execution proceedings.
In view of the above, nothing survives for consideration of this Court and appeal stands disposed of accordingly.
21.01.2020 (REKHA MITTAL)
ashok JUDGE
Whether speaking/reasoned: Yes / No
Whether reportable: Yes / No
1 of 1
::: Downloaded on - 09-02-2020 20:05:40 :::