Gurmail Kaur & Ors vs Gurmail Singh & Or.S
2023 Latest Caselaw 1710 P&H

202/2        IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                            RSA-613-2011 (O&M)
                                            Date of Decision: 25.01.2023

Gurmail Kaur and others                                       ...... Appellant

                                  Versus

Gurmail Singh and others                                      ......... Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present :    Mr. Kamal Joshi, Advocate,
             for the appellant.

                                            *****
RAJBIR SEHRAWAT, J. (ORAL)

This appeal has been filed by the appellant/plaintiff under under

Section 100 of the Code of Civil Procedure for setting aside the judgment

and decree dated 18.12.2006 passed by the Trial Court and judgment and

decree dated 30.04.2010 passed by the Appellate Court.

Learned counsel for the appellant submits that he has no

instructions to plead the case.

Dismissed as not pressed.

(RAJBIR SEHRAWAT) JUDGE 25.01.2023 adhikari Whether speaking/reasoned Yes/No Whether Reportable Yes/No

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