PUNJAB STATE Vs. JARMAN SINGH

JUDGEMENT

(1.) When the case is taken up for hearing, Mr. S.S. Brar, Advocate, says that he has received the written instructions from respondent-Jarman Singh not to pursue the case on his behalf in this Regular Second Appeal. Accordingly, Mr. Brar says that he has received oral instructions to this effect as well. Accordingly, he seeks permission to withdraw himself from this case. The counsel is accordingly permitted to withdraw from this case.

(2.) Thereafter, Mr. N.P.S. Mann, Advocate appears and has placed on record his Power of Attorney to represent the respondent- Jarman Singh.

(3.) The order of dismissal of respondent-plaintiff, Jarman Singh, which was upheld by the trial Court was reversed by the First Appellant Court. Aggrieved against the same, the State has filed this Regular Second Appeal.