Suresh And Another vs Mewa Devi And Another
2021 Latest Caselaw 3068 P&H

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        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                            Civil Revision No.1542 of 2021 (O&M)
                                            Date of Decision: 28.10.2021

Suresh and another
                                                                      ......... Petitioners
                                         Versus
Mewa Devi and another
                                                                    ......... Respondents


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:-    Mr. Rahul Jaswal, Advocate for the petitioners.

                                          ****

MAHABIR SINGH SINDHU, J.

Present petition has been filed under Article 227 of the Constitution of

India for setting aside/quashing the impugned order dated 27.07.2021 (P-9), passed

by learned Civil Judge (Junior Division), Panipat, dismissing the application under

Order 7 Rule 11 CPC (P-5) of the petitioners for rejection of the plaint.

At the outset, learned Counsel on instructions from the petitioners

pointed out that main lis has already been decided by learned trial Court, thus, the

present petition is rendered infructuous.

Ordered accordingly.

Needless to say that the petitioners shall be at liberty to raise all the

pleas before learned 1st Appellate Court against the judgment and decree, passed

by learned trial Court.

October 28th, 2021                                   ( MAHABIR SINGH SINDHU )
Gagan                                                         JUDGE

                          Whether speaking/reasoned       Yes/No
                             Whether Reportable           Yes/No



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