Punjab-Haryana High Court
Rishal Singh And Others vs Lehna Singh And Others on 6 July, 2012
Author: L. N. Mittal
Bench: L. N. Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : E. S. A. No. 9 of 2012 (O&M)
Date of Decision : July 06, 2012
Rishal Singh and others .... Appellants
Vs.
Lehna Singh and others .... Respondents
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
* * *
Present : Mr. Moti Lal Saini, Advocate
for the appellants.
* * *
L. N. MITTAL, J. (Oral) :
C. M. No. 2792-C of 2012 :
For reasons mentioned in the application, which is accompanied by affidavit, delay of 8 days in re-filing the appeal is condoned.
C. M. No. 2793-C of 2012 :
Allowed as prayed for.
Main Appeal :
Counsel for the appellants, after arguing for some time, seeks permission to withdraw the instant Execution Second Appeal.
Dismissed as withdrawn.
July 06, 2012 ( L. N. MITTAL ) monika JUDGE