Gujar Mal (Deceased) Through His Lrs And ... vs Ram Lal And Others
2024 Latest Caselaw 19935 P&H

Punjab-Haryana High Court

Gujar Mal (Deceased) Through His Lrs And ... vs Ram Lal And Others on 11 November, 2024

                                   Neutral Citation No:=2024:PHHC:146383




RSA-5928-2019
         2019 (O&M)
                                                                            1

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH
(113)
                                                     RSA-5928-2019
                                                                2019 (O&M)
                                                Date of Decision:- 11.11.2024
                                                                         2024


Gujar Mal (deceased) through his LRs and another
                                                               ......Appellants
                                                                 Appellants

                                     Versus

Ram Lal and others
                                                             ......Respondentss

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                    ****

Present:      Mr. Chanderhas Yadav, Advocate with
              Mr. Harjit Yadav, Advocate for the appellants.

                    ****

ALOK JAIN,
     JAIN J. (Oral)

The present appeal has been filed by the appellants/plaintiffs

against the judgment and decree dated 04.12.2015 passed by the Civil

Judge (Junior (Junio Division) Pataudi, whereby, the suit for permanent injunction

filed by the appellants/plaintiffs has been dismissed and the appeal filed

against the aforesaid aforesaid judgment and decree has also been dismissed vide

judgment and decree dated 17.07.2019 passed by the District Judge,

Gurugram.

2. Learned counsel for the appellants has very fairly submitted

that during the pendency of the present appeal appeal, the plaintiffs/appellantss

have purchased the said land and the mutations have also been sanctioned.

3. In light of the above, the prayer made in the present appeal

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Neutral Citation No:=2024:PHHC:146383

RSA-5928-2019 2019 (O&M)

would not survive and therefore, keeping their legal rights open, the

appellants wish to withdraw the present petition at this stage.

4. In light of the change circumstances, the present appeal stands

dismissed as withdrawn at this stage, without expressing any opinion on the

merits of the case.

5. Pending miscellaneous application sha shall stand disposed of.

(ALOK JAIN) JUDGE 11.11.2024 Parul

Whether speaking/reasoned:

                              speaking/reasoned:-     Yes/No
                      Whether Reportable:-            Yes/No




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