Smt. Malan Bai vs Surjeet Kaur
2024 Latest Caselaw 6642 P&H

Punjab-Haryana High Court

Smt. Malan Bai vs Surjeet Kaur on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                         2024:PHHC:042295
                            229-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             RSA-463-1999 (O&M)
                                                                             Date of decision : 22.03.2024

                            Malan Bai                                                          ... Appellant(s)
                                                                   Versus
                                                                                              ... Respondent(s)
                            Surjeet Kaur and Others


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Mr. Mani Ram Verma, Advocate
                                            for the legal representatives of the appellant.


                            ALKA SARIN, J. (ORAL)

1. Mr. Mani Ram Verma, Advocate has put in appearance on

behalf of the legal representative of the appellant. He states that the present

appeal has since been rendered infructuous as the disputed property has been

purchased by the legal representative of the appellant.

2. Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                            22.03.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.