Syed
Baqar Ali & Ors Vs. Sardar Khan (D) by LRS. & Ors [2008] INSC 565 (2 April 2008)
TARUN CHATTERJEE & HARJIT SINGH BEDI O R D E R CIVIL APPEAL NO(s). 4959 OF 2001 Heard learned counsel for the
parties.
This appeal is concluded by the findings of facts rendered by the High Court
in Second Appeal No.90 of 1975. We are not inclined to interfere with the same.
The appeal is accordingly dismissed. Interim order, if any, shall stand
vacated.
There will be no order as to costs.
In view of the order passed in the appeal, the application for impleadment
stands disposed of as having become infructuous.
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