RAJ KUMAR KOHLI Vs. PUNJAB STATE AND OTHERS

LAWS(P&H)-2014-5-987

HIGH COURT OF PUNJAB AND HARYANA

Decided on May 07,2014

RAJ KUMAR KOHLI Appellant

VERSUS

Punjab State and others Respondents

JUDGEMENT

- (1.) C.M. No. 11470-C of 2012 Having heard learned counsel for the appellant and for the reasons indicated in the civil misc. application, the same is allowed. Delay of 23 days in filing the appeal is condoned.
(2.) C.M. No. 11471-C of 2012 Having heard learned counsel for the appellant and for the reasons indicated in the civil misc. application, the same is allowed. Delay of 39 days in re-filing the appeal is condoned.
(3.) R.S.A. No. 4178 of 2012 (O&M) Instant regular second appeal has been preferred by the appellant/plaintiff against the judgment and decree dated 23.11.2009 passed by learned Civil Judge (Junior Division), Gurdaspur, whereby suit of the plaintiff for permanent injunction has been dismissed, as well as, against the judgment and decree dated 14.11.2011 passed by learned Additional District Judge, Fast Track Court (Ad hoc), Gurdaspur whereby appeal preferred by the appellant/plaintiff has also been dismissed. For convenience sake, reference to parties is being made as per their status in the suit.;

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