Punjab-Haryana High Court
Jagan Nath Since Deceased Thr Lrs And Ors vs Moti Lal on 24 April, 2017
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
C.R. No.1770 of 2017 (O&M)
Date of Decision: 24.04.2017
Jagan Nath (since deceased) through his
legal heirs Rajinder Parshad and others ....Petitioners
Versus
Moti Lal ....Respondent
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. Dinesh Ghai, Advocate
for the petitioners.
*****
DAYA CHAUDHARY, J. (ORAL)
Learned counsel for the petitioners submits that the main case has been decided by the Appellate Court and hence, the present petition has become infructuous.
Dismissed as such.
(DAYA CHAUDHARY)
24.04.2017 JUDGE
gurpreet
Whether speaking/reasoned Yes
Whether Reportable No
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