HARYANA STATE Vs. BALWAN SINGH

JUDGEMENT

(1.) On behalf of the appellant-State, a communication of the State has been produced showing that no appeal had been filed as far as decree of suit filed by Mohmad Ali was concerned and that Mohmad Ali is now working against Belt No. 209 in District Mewat at Nuh.

(2.) This is a Regular Second Appeal filed by the State of Haryana.

(3.) Suit filed by Balwan Singh, plaintiff now respondent against an order of dismissal dated 22.05.1993, was decreed by the trial Court on 27.04.1999. State of Haryana had filed an appeal, which was dismissed by the First Appellate Court on 11.12.2000.