L. N. Mittal, J. - (1.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 55 days in refiling the appeal is condoned. The application stands allowed accordingly. Main Case
(2.) Plaintiff Khushal Chand has approached this Court by way of instant second appeal, having been non-suited by both the courts below.
(3.) Case of the plaintiff-appellant is that he along with proforma defendants is owner in possession of the suit land. However, defendants No.1 to 3 (Haryana Vidyut Parsaran Nigam Limited and its officers) in collusion with defendants No.4 to 6 were threatening to lay electricity transmission lines by erecting poles in suit land without acquiring the same. Plaintiff sought injunction restraining defendants No.1 to 6 from doing so.;