Shri Brahman And Tirthodwar Sabha ... vs Ashwani Kumar Walia & Ors
2022 Latest Caselaw 2047 P&H

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       In the High Court of Punjab and Haryana, at Chandigarh


                                        Civil Revision No. 4485 of 2018 (O&M)


                                                  Date of Decision: 24.03.2022



Shri Brahman and Tirthodwar Sabha (Regd.)
                                                                ... Petitioner(s)

                                        Versus

Sh. Ashwani Kumar Walia and Others
                                                              ... Respondent(s)

CORAM: Hon'ble Mr. Justice Anil Kshetarpal.

Present:     Mr. Ravinder Malik (Ravi), Advocate
             for the petitioner(s).

             Dr. Deepak Jindal, Advocate
             for the respondent No.1 and 2.

             Mr. Rajinder Goyal, Advocate
             for the respondent No.6.

             Ms. Vaishali Kamboj , Advocate
             for Mr. Ravinder Singh Budhwar, Advocate
             for the respondent No.8.

             Mr. Harsh Vardhan, Assistant Advocate General,
             Haryana, for the respondent No.9.

Anil Kshetarpal, J.

1. In view of the judgment passed in Sri Rathnavarmaraja v.

Smt. Vimla AIR 1961 SC 1299, the revision petition challenging the order

passed by the trial Court dismissing an application filed by him pointing out

the deficiency of court fee, is not maintainable. Hence, the present revision

petition is dismissed.

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2. The miscellaneous application(s) pending, if any, shall stand

disposed of.

(Anil Kshetarpal) Judge March 24, 2022 "DK"

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

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