HARPAL SINGH Vs. BALWANT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) These appeals have been filed against the judgment and order dated 26.8.2010 passed by the High Court of Punjab and Haryana at Chandigarh in C.M.Nos. 9151-C and 9153-C of 2010 in R.S.A.No.3894 of 1987 seeking restoration of R.S.A. which was earlier dismissed for non prosecution on 11.5.2010. The application was filed by the appellants for recall of the order dated 11.5.2010.