PARAMJEET SINGH DHALIWAL,J. - (1.) CM -2318 -C -2012 Allowed as prayed for. CM -2319 -C -2012
(2.) Allowed, as prayed for. For the reasons mentioned in the application, delay of 223 days in re -filing the instant appeal is condoned. RSA No.862 -2012 (O &M)
(3.) This regular second appeal of the defendant is directed against the judgment and decree dated 30.04.2009 passed by learned Additional Civil Judge (Sr. Divn), Jalandhar whereby suit for declaration and permanent injunction filed by the respondent -plaintiff has been decreed and against the judgment and decree dated 20.01.2011 passed by learned Additional District Judge, Jalandhar whereby appeal filed by the appellant -defendant has been dismissed.;