BABA GURPINDER SINGH Vs. FINANCIAL COMMISSIONER APPEALS PUNJAB

JUDGEMENT

(1.) On 12/8/2025, the following order was passed:-

(2.) Mr. Amit Jain, Sr. Advocate submits that petitioner for the relief sought herein has filed civil suit which is pending before Civil Judge (Junior Division), Amritsar. In the said suit, the petitioner has categorically doubted legality of order dtd. 26/2/2008 which is impugned herein.

(3.) Faced with this, Mr. Sunil Chadha, Senior Advocate submits that petitioner has filed civil suit qua one mutation and no civil suit has been filed qua other mutations. Final relief sought is different in both the proceedings.