BIDHI CHAND Vs. TRIBHUVAN SINGH

JUDGEMENT

(1.) This appeal has been remanded by the Hon'ble Apex Court vide order dtd. 8/4/2019 for hearing in the preliminary hearing for the purposes of admission or dismissal.

(2.) CM No.5402-CII of 2019 in the present Regular Second Appeal was filed by learned counsel for the respondents for bringing on record the certified copy of the aforesaid order of the Hon'ble Apex Court.

(3.) Notice of the application was issued to the non-applicant/appellant as well as to Mr. Sarabjit Singh Khaira, Advocate. Office of Mr. Sarabjit Singh Khaira, Advocate communicated to the Registry that the brief has been taken away by his client. Thereafter, Mr. G.S. Jaswal, Advocate appeared on behalf of the appellant.