Punjab-Haryana High Court
Sohan Lal vs Sat Pal And Others on 29 November, 2010
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No. 2727 of 2010
Date of Decision: November 29, 2010
Sohan Lal.
...Petitioner
Versus
Sat Pal and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
1. Whether reporters of local news papers may be
Allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Satish Goel, Advocate,
for the petitioner.
Mr. Rajan Bansal, Advocate,
for respondent No.1.
Mr. A.S. Barnala, Advocate,
for respondent Nos. 3 to 6.
Alok Singh, J. (Oral)
Learned counsel, appearing on behalf of the parties, fairly stated that since plaintiff is not the executant of the sale deed, hence, in view of the dictum of the Apex Court in the matter of Suhrid Singh @ Sardool Singh Vs. Randhir C.R. 2727 of 2010 2 Singh and others, reported in 2010(2) RCR (Civil) 564, plaintiff is not supposed to pay ad valorem court fee on the sale consideration.
In view of the above, present petition stands allowed. Impugned order is quashed.
November 29, 2010 ( Alok Singh ) vkd Judge