Gurbachan Singh vs State Of Pb
2024 Latest Caselaw 10975 P&H

Punjab-Haryana High Court

Gurbachan Singh vs State Of Pb on 5 July, 2024

                                       Neutral Citation No:=2024:PHHC:083526




              IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
                               ****
201                                     RSA-1372-1998
                                        Date of Decision.:05.07.2024

Gurbachan Singh                                              Appellant
                                               Vs.
State of Punjab and Others                                   Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Mr. Kanwaljit Singh, Sr. Advocate with
             Ms. Shazia K. Singh, Advocate
             for the appellant.

             Mr. Eklavya Darshi, DAG, Punjab for the respondents.
                                  ****

DEEPAK GUPTA, J. (ORAL)

Although suit for permanent injunction was dismissed by the trial

Court but the Appellate Court by way of impugned judgment dated 10.02.1998

partly decreed the suit, whereby defendants- respondents were restrained from

dispossessing the plaintiff- appellant from the land in dispute except in

accordance with law. However the suit regarding the remaining relief, was

dismissed.

Learned counsel for the appellant submits that the appellant has not

approached him since long time and that he is not aware as to whether the cause

of action still survives, inasmuch as he is not aware whether the land has been

ultimately allotted to the appellant or not.

Further statement is made by learned counsel for the appellant that

appeal can be disposed of at this stage and can be revived, in case, any cause of

action still survives.

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Neutral Citation No:=2024:PHHC:083526

RSA-1372-1998 -2-

In view of the aforesaid facts and circumstances, present appeal is

hereby disposed of with liberty to the appellant to get it revived, in case, cause of

action survives.

                                                        ( DEEPAK GUPTA )
                                                             JUDGE
July 05, 2024
Neetika Tuteja

                 Whether Speaking/reasoned       Yes/No
                 Whether Reportable              Yes/No




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