- (1.) CM-7626-C-2014 1. As the main case itself has been taken up for disposal, the application stands dismissed as infructous. RSA-3285-2014
(2.) The defendants are the appellants herein.
(3.) The suit was filed by the plaintiff Kanwaljit Kaur Gill praying for declaration and mandatory injunction. As against the concurrent verdict passed by the Courts below accepting the claim of the plaintiff, the present appeal has been filed.;