- (1.) This appeal is filed against order dated 11 th April, 2008 passed by the High Court of Punjab & Haryana at Chandigarh in F.A.O. No.1143 of 2008.
(2.) Having heard learned counsel for the parties and on perusal of the record of the case, we are inclined to dispose of this appeal with a request to the High Court to decide F.A.O.No.1143/2008, if pending by this time in terms of the impugned order passed by the High Court on 11 th April, 2008. It is for the reason that the High Court dismissed the appeal qua respondent No.1 herein and admitted the said Appeal as against Respondent Nos. 2 to 4.
(3.) Let the appeal, if pending, be disposed of within a period of three months from today on its merits.;