Jai Singh vs The Kachhwa Scheduled Caste Land ...
2022 Latest Caselaw 16703 P&H

                       IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                      Sr. No.: 103
                                                                            RSA No.923 of 2020
                                                            Date of Decision: December 13, 2022


                      Jai Singh
                                                                              ..... APPELLANT(S)
                                                  VERSUS
                      The Kachhwa Scheduled Caste Land Owners Co-operative Society Ltd.,
                      Kachhwa, Patiala
                                                                  ..... RESPONDENT(S)

                                                          ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Gunjeet Brar, Advocate, for the appellant.

. . .

Tribhuvan Dahiya, J (Oral)

Learned counsel for the appellant fairly states that the issue

raised in the appeal has already been decided against the appellant vide

judgment dated 08.09.2022 passed in RSA No.4662 of 2014 and other

connected case(s).

In view thereof, this appeal is also dismissed.

(Tribhuvan Dahiya) Judge December 13, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2022.12.14 09:28 I attest to the accuracy and integrity of this document