Hardeep Kaur And Anr vs Harnek Singh & Ors
2022 Latest Caselaw 17010 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

112
                                                       CR-2279 of 2017 (O&M)
                                                     Date of decision: 15.12.2022

Hardeep Kaur and another                                      ..Petitioners

                                      Versus

Harnek Singh and others                                       ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: None for the petitioners

Mr. Amarpreet Singh, Advocate for the respondents.

ANIL KSHETARPAL, J(Oral)

The learned counsel representing the respondents has produced

a copy of the judgment passed by the trial Court on 01.12.2018. The same is

taken on record.

This revision petition has been filed challenging the correctness

of the interlocutory order passed by the trial Court while deciding

application under Order 6 Rule 17 of the Code of Civil Procedure, 1908 for

permission to amend the plaint.

In view of the decision in the main suit, the present revision

petition is dismissed as infructuous.

All the pending miscellaneous applications, if any, are also

disposed of.

December 15, 2022                                  (ANIL KSHETARPAL)
nt                                                       JUDGE

Whether speaking/reasoned                  :       Yes/No
Whether reportable                         :       Yes/No




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