SH. MAHINDER KUMAR JAIN Vs. SH. MEHAR SINGH

JUDGEMENT

(1.) IT is unfortunate that for 14 years the instant appeal has remained in the record room of this Court as an After Notice Miscellaneous Matter. No question of law has been framed till date.

(2.) WHETHER or not a question of law requires to be framed?

(3.) IN my opinion, no substantial question of law or for that matter even a question of law requires to be framed, as none arises.