Anil Kumar Garg vs Morgan Signature Towers Private ...
2023 Latest Caselaw 21243 P&H

Punjab-Haryana High Court

Anil Kumar Garg vs Morgan Signature Towers Private ... on 6 December, 2023

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                   Neutral Citation No:=2023:PHHC:156154




                                        2023:PHHC:156154
133 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                        RSA-2265-2022 (O&M)
                                        Date of decision: 06.12.2023

Anil Kumar Garg
                                               ....Appellant

            Versus

M/s Morgan Signature Towers Pvt. Ltd
                                              ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:-   Mr.K.S.Brar, Advocate for the appellant

            Mr. Simran Mehta and
            Mr. Sandeep Jain, Advocates for the respondent

ANIL KSHETARPAL, J (Oral)

1. Two cross suits were filed before the trial court. The

appellant (the plaintiff before the trial court) filed the civil suit

alongwith Smt. Meenu Pahuja and some other persons. The

property in dispute is the same. The respondent (M/s Morgan

Signature Towers Pvt. Ltd.) filed a cross suit for possession with a

consequential relief of permanent injunction. The civil suit filed by

the plaintiff alongwith Smt. Meenu Pahuja was partly decreed,

however, the First Appellate Court dismissed the suit in its entirety.

The Regular Second Appeal filed by Smt. Meenu Pahuja and

Sh.Anil Kumar Garg (appellant herein) and some others i.e RSA-

2030-2022 has already been dismissed by this Court on 31.08.2023.

Learned counsel representing the appellant admits that the dispute in

both the suits is common. Even the property is also identical. He

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Neutral Citation No:=2023:PHHC:156154

RSA-2265-2022 (O&M) 2 2023:PHHC:156154

submits that in view of the judgment passed in RSA-2030-2022

decided on 31.08.2023, the present appeal is also liable to the

dismissed.

2. Ordered accordingly.

3. All the pending miscellaneous applications, if any, are

also disposed of.

06.12.2023                                    (ANIL KSHETARPAL)
rekha                                               JUDGE
Whether speaking/reasoned :       Yes/No
Whether reportable :              Yes/No

Neutral Citation No:=2023:PHHC:156154

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