Punjab-Haryana High Court
Mange Ram And Others vs Shiv Charan And Others on 11 April, 2016
DAILY LOK ADALAT BENCH NO.3
503 RSA NO.2458 OF 1991
MANGE RAM AND OTHERS V/S SHIV CHARAN AND OTHERS
AND
RSA NO.196 OF 1992
SHIV CHARAN AND OTHERS V/S MANGE RAM AND OTHERS
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Present: None.
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Learned counsel for the parties have not put in appearance. These are two cross appeals, which have arisen out of a suit for possession by pre- emption on the ground of being a co-sharer.
No settlement is possible as the parties have not put in appearance. Returned to the High Court.
A copy of this order be placed on the file of the connected appeal.
(G.C. GARG) PRESIDENT (N.K. KAPOOR) MEMBER April 11, 2016 naina 1 of 1 ::: Downloaded on - 13-04-2016 00:12:33 :::