AKKO KAUR Vs. AJIT SINGH

JUDGEMENT

(1.) In view of the averments made in the application and in the interest of justice, the same is allowed subject to all just exceptions.

(2.) CM stands disposed off. CR-379-2018

(3.) In a civil suit titled as AkkOo Kaur (through her LRs) versus Ajit Singh and another' by way of suit for permanent injunction restraining the defendants from interfering in the possession of the plaintiffs in the land detailed and described in the plaint was pending before the Court of the learned Civil Judge (Senior Division), Ludhiana.