NARINDER NATH Vs. AMARAJ SINGH
LAWS(SC)-2000-7-76
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on July 28,2000

NARINDER NATH Appellant
VERSUS
AMARAJ SINGH Respondents

JUDGEMENT

- (1.) Leave is granted.
(2.) This appeal is directed against the order of the High Court of Punjab and Haryana in Civil Revision No. 708 of 1993, dated October 12, 1999.
(3.) By virtue of the impugned order, the appellants are liable to vacate the suit premises.;


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