NATHI RAM Vs. CHARAN SINGH AND OTHERS

JUDGEMENT

(1.) C.M. No. 61 -C -II of 2012:

(2.) ALLOWED as prayed for.

(3.) PLAINTIFFS , in application (Annexure P -1) alleged that Full Bench of this Court in the case of Ram Kishan vs. Sheo Ram reported as : 2008(1) PLR 1, has held that there is no limitation period to get the mortgage of the land redeemed, but the said judgment is under challenge in Hon'ble Supreme Court in S.L.P. No. 11029 of 2008 and consequently, till decision of the said SLP, the suit be adjourned sine die.