HCHIGH COURT REPORT
Recent LawLens analyses from the Punjab & Haryana High Court.
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LEADTODAY'S REPORT
Respondents No. 1 and 2 brought a suit seeking declaration of ownership and possession of land, relying on an alleged oral gift by Bindra Rani, and challenging certain mutations, a Will and transfer deeds.
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Petitioner No. 1, the daughter of an ex-serviceman, obtained a DESM certificate in 2016 and was later selected as an Assistant Professor under that category.
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Partition proceedings concerning joint land were initiated in 1991. A Sanad Takseem was issued on 3 November 2008.
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