HARDEEP SINGH Vs. MANOHAR LAL

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) Learned Senior Counsel for the petitioner on instructions submits that the petitioner shall be pressing Annexure P-20 and be giving up Annexure P-7 because of technical reasons. Accordingly, this petition is treated as preferred against the order passed by the learned Trial Court in the application filed for consolidation of cases, decided on 25/4/2023 in Civil Suit titled as Hardeep Singh v. Manohar Lal and others.

(3.) Heard.