Paramjit Singh Patwalia, J. - (1.)
(2.) AFTER hearing learned counsel for the applicant and for the reasons mentioned in the application, same is allowed, order dated 19.05.2014 is recalled and the appeal is restored to its original number. R.S.A. No. 689 of 2014 This regular second appeal by plaintiff No. 1 is directed against the judgment and decree dated 23.01.2012 passed by learned Civil Judge (Junior Division), Patiala, whereby the suit for permanent injunction filed by the plaintiffs was dismissed as well as against the judgment and decree dated 13.08.2013 whereby the appeal preferred by appellant/plaintiff No. 1 has also been dismissed.
(3.) FOR convenience sake, reference to parties is being made as they are arrayed in the civil suit.;