State Of Pb vs Pyare Lal
2024 Latest Caselaw 6611 P&H

Punjab-Haryana High Court

State Of Pb vs Pyare Lal on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:042206

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         203
                                                                              RSA-841-1995 (O&M)
                                                                         Date of decision : 22.03.2024

                         State of Punjab and Others                                   ... Appellant(s)

                                                             Versus

                         Pyare Lal and Others                                        ...Respondent(s)

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. B.S. Walia, Additional A.G., Punjab.

                                        Mr. Vaibhav Goel, Advocate and
                                        Mr. Navnoor Singh Gill, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. The present suit was for declaration and mandatory injunction directing the defendant-appellants to register the sale deed dated 27.05.1988. The suit was decreed by the Trial Court. Aggrieved by the same, an appeal was preferred by the State which appeal was also dismissed vide judgment and decree dated 16.11.1994.

2. Learned counsel appearing for the plaintiff-respondent states that the matter has been rendered infructuous as the relief already stands granted and the sale deed has since been registered.

3. In view of the above, the present appeal is dismissed as having been rendered infructuous. Pending miscellaneous applications, if any, also stand disposed off.

                         22.03.2024                                             (ALKA SARIN)
                         Ankur                                                     JUDGE

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integrity of this judgment/order.