Punjab-Haryana High Court
Jarnail Kaur And Others vs Arvinder Singh And Others on 22 March, 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.3018 of 2008
Date of decision : 22.3.2010
Jarnail Kaur and others ....Petitioners
Versus
Arvinder Singh and others ...Respondents
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. H.N.S.Gill, Advocate for the petitioners
Mr. Amrik Singh, Advocate for the respondents
S. D. ANAND, J.
On consensual basis, this petition is disposed of with the following directions:-
i) The suit is presently fixed for recording of evidence of the plaintiffs-petitioners on 6.4.2010. The plaintiffs-
petitioners shall conclude their evidence either on that date or by having one week long adjournment for the purpose aforementioned. Thereafter, the matter shall be adjourned for defendants evidence who shall also be entitled to equal number of opportunities.
ii) The learned Trial Court shall conclude the trial within three months with effect from 6.4.2010.
iii) If the defendants-respondents are inclined to alienate the land in suit, they shall insert a clause in the course of the documentation about the pendency of this litigation.
Disposed of accordingly.
March 22, 2010 (S. D. ANAND) Pka JUDGE