Haroon And Others vs Yasin And Others
2022 Latest Caselaw 15073 P&H

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        In the High Court of Punjab and Haryana, at Chandigarh


                                                  Civil Revision No. 2529 of 2020

                                                     Date of Decision: 23.11.2022


Haroon and Others
                                                                   ... Petitioner(s)
                                         Versus
Yasin and Others
                                                                 ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:      Mr. Rajesh Lamba, Advocate
              for the petitioner(s).

              Mr. Kanwal Goyal, Advocate
              for the respondents.

Anil Kshetarpal, J.

1. In a previous round of litigation, the petitioner's second appeal

i.e. Regular Second Appeal No. 187 of 2018 is pending in this Court. In the

first round, the judgment passed by both the Courts below are against the

petitioners. They filed a fresh suit for the grant of permanent injunction. The

First Appellate Court, after noticing the findings arrived at in the previous

round of litigation, has refused to grant injunction to the petitioners.

2. Keeping in view the aforesaid facts, no ground is made out to

interfere with the impugned order. Hence, the present revision petition is

dismissed.

(Anil Kshetarpal) Judge November 23, 2022 "DK"

Whether speaking/reasoned :Yes/No Whether reportable : Yes/No

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