NARINDER SINGH Vs. KISHAN SINGH
LAWS(SC)-2002-7-76
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
July 08,2002
NARINDER SINGH
Appellant
VERSUS
KISHAN SINGH
Respondents
Cited Judgements :-
MAHTAB AHMED VS. HIRA HUSSAIN [LAWS(GAU)-2004-12-42] [REFERRED TO]KSHETRIMAYUM IBOHAL SINGH VS. STATE OF MANIPUR [LAWS(GAU)-2005-9-21] [REFERRED TO]
MIDI EXTRUSIONS LIMITED VS. U P STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED [LAWS(ALL)-2007-8-171] [REFERRED TO]
PEMULA VIJAYARATHNAM VS. BOYAPATI SING RAO [LAWS(APH)-2007-9-88] [REFERRED TO]
MAHADU NARAYAN PAWAR VS. ADDITIONAL COMMISSIONER [LAWS(BOM)-2007-9-120] [REFERRED TO]
MAHADU NARAYAN PAWAR VS. ADDITIONAL COMMISSIONER [LAWS(BOM)-2007-9-120] [REFERRED TO]
BISWANATH DAS VS. DEBIKARANI MISRA [LAWS(ORI)-2007-3-29] [REFERRED TO]
INDRA KUMAR AND ORS. VS. UNION OF INDIA (UOI) AND ANR. [LAWS(ALL)-2007-2-291] [REFERRED TO]
RAJIV BANSAL SON OF LATE MOHINDER KUMAR BANSAL VS. MANGE RAM CHAUDHARY SON OF PRITTAM SINGH & OTHERS [LAWS(HPH)-2016-11-147] [REFERRED TO]
JUDGEMENT
D. P. Mohapatra, J. -
(1.)Leave granted in S.L.P. (Civil) No. 3444 of 2000.
(2.)These appeals are inter-linked with each other. The result in the appeal arsing from S.L.P. (Civil) No. 3444 of 2000 depends on the decision in Civil Appeal No. 5845 of 1994. For the sake of convenience we will first deal with Civil Appeal No. 5845 of 1994.
(3.)This appeal filed by some of the judgment-debtors is directed against the judgment dated 20-7-1993 passed by the High Court of Punjab and Haryana dismissing the revision petition, C.R.No. 2092 of 1988 filed by the appellants and confirming the order of the Senior Subordinate Judge, Gurdaspur dated 6-8-1988. In the said order the objections filed by the appellants under S. 47 of the Code of Civil Procedure were dismissed and warrant of possession was ordered to be issued.
(2.)These appeals are inter-linked with each other. The result in the appeal arsing from S.L.P. (Civil) No. 3444 of 2000 depends on the decision in Civil Appeal No. 5845 of 1994. For the sake of convenience we will first deal with Civil Appeal No. 5845 of 1994.
(3.)This appeal filed by some of the judgment-debtors is directed against the judgment dated 20-7-1993 passed by the High Court of Punjab and Haryana dismissing the revision petition, C.R.No. 2092 of 1988 filed by the appellants and confirming the order of the Senior Subordinate Judge, Gurdaspur dated 6-8-1988. In the said order the objections filed by the appellants under S. 47 of the Code of Civil Procedure were dismissed and warrant of possession was ordered to be issued.
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