Punjab-Haryana High Court
Shivala Vakya Gram Rania vs Devi Lal & Ors on 3 August, 2016
104. C.M. No.8833-C of 2016 in -1-
RSA No.2186 of 2007
Shivala Vakya Gram Rania Vs. Devi Lal and others
Present: Mr. Amarjit Markan, Advocate
for the applicant-appellant.
******
Mr. Amarjit Markan, learned counsel appearing for the applicant-appellant during the hearing of the misc. application has brought to the notice of this Court that three tenants had filed three suits claiming similar relief. Simultaneous proceedings were initiated before the trial Court. The trial Court dismissed all the suits and in appeals, lower Appellate Court upheld the judgments passed by the trial Court. Against those orders/judgments, various writ petitions and regular second appeals are pending before this Court.
RSA No.2816 of 2007 already stands admitted and is on the regular board of this Court. It is also brought to the notice of the Court that CWP Nos.4352, 4764 and 5033 of 2001 as well as RSA No.3133 of 2001 arising out of the same orders/judgments are pending. Registry is directed to tag CWP Nos.4352, 4764, 5033 of 2001 and RSA No.3133 of 2001 along with RSA No.2816 of 2007.
The counsel for the applicant-appellant further submits that a similarly situated tenant had also filed a regular second appeal bearing No.1023 of 2008 which has already been decided vide order dated 11.11.2009 whereby the suit has been dismissed and therefore, submits that the matter in dispute in all the above mentioned cases is almost covered with the aforementioned decision passed in RSA No.1023 of 2008, thus, urges this Court for fixing the above mentioned cases for actual date of hearing.
1 of 2 ::: Downloaded on - 14-09-2016 05:32:23 ::: C.M. No.8833-C of 2016 in -2- RSA No.2186 of 2007 It is, under these circumstances, after completion of tagging all the matters mentioned above, all the cases are ordered to be listed for hearing on 05.10.2016.
Application stands disposed of.
(AMIT RAWAL) JUDGE August 03, 2016 Pankaj* 2 of 2 ::: Downloaded on - 14-09-2016 05:32:24 :::