Dalbir Singh Deceased Thru Lr ... vs Gurjit Kaur And Others
2023 Latest Caselaw 5466 P&H

                                                                               2023:PHHC:059002
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                           RSA-901-2019 (O&M)
                                                           Date of decision: 26.04.2023

                        Dalbir Singh deceased through LRs and others
                                                                                          ...Appellants

                                               Versus

                        Gurjit Kaur and others

                                                                                      ...Respondents

                        CORAM: HON'BLE MR.JUSTICE H.S. MADAAN




                        H.S. MADAAN, J. (Oral)

Learned counsel for the appellants has stated that since a

fresh judgment has been passed in Civil Appeal No.97 of 13.10.2016 by

the Court of Addl. District Judge, Gurdaspur on 02.03.2023, therefore,

the present Regular Second Appeal challenging the judgments passed by

the trial Court as well as Appellate Court has become infructuous and it

be disposed of accordingly. He has placed on record copy of judgment

passed by Addl. District Judge, Gurdaspur.

In view of such statement made by learned counsel for the

appellants, the appeal is dismissed as infructuous.

SUMIT KUMAR 2023.04.27 11:44 I attest to the accuracy and authenticity of this order/judgment