- (1.) Leave granted.
(2.) Heard the learned Counsel.
(3.) It has been submitted by the learned Counsel appearing for the parties that facts of the present case are covered by the judgment delivered in Civil Appeal Nos. 3547-3689 of 2014 by this Court. In view of the aforestated factual aspect, we set aside the impugned judgment dated 27th January, 2011 delivered in Regular First Appeal No. 5720 of 2010 by the High Court of Punjab and Haryana at Chandigarh and remand the matter to the High Court for fresh consideration.;