Ishmeet Singh Bindra vs Pritpal Singh Bindra And Ors
2022 Latest Caselaw 14269 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 117


                                                                   Civil Revision No.4637 of 2022
                                                              Date of Decision: November 14, 2022


                       Ishmeet Singh Bindra
                                                                                  ..... PETITIONER(S)
                                                         VERSUS
                       Pritpal Singh (since deceased) through LRs & others
                                                                              ..... RESPONDENT(S)

                                                            ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Mr. Arun Dogra, Advocate, for the petitioner.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed under Article 227 of the

Constitution of India for setting aside order dated 03.10.2022 (Annexure

P-14), whereby the interim direction granted vide order dated 08.09.2022

(Annexure P-12) to GMADA, directing it not to issue any NOC till the next

date of hearing, i.e., 30.09.2022 has not been extended.

Learned counsel states that an application moved by the

petitioner under Order XXXIX Rules 1 and 2 CPC is fixed for hearing

before the trial Court on 13.12.2022. Till then the interim direction issued by

the trial Court vide order dated 08.09.2022, restraining issue of NOC may be

ordered to be extended.

Since the application for interim injunction is already filed

by the petitioner under Order XXXIX Rules 1 and 2 CPC and the same is

AVIN KUMAR 2022.11.15 09:38 I attest to the accuracy and integrity of this order/judgment.t CR No.4637 of 2022 [2]

fixed for hearing before the trial Court, there is no ground to interfere with

the impugned order and to issue the directions sought.

Dismissed.

(Tribhuvan Dahiya) Judge November 14, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2022.11.15 09:38 I attest to the accuracy and integrity of this order/judgment.t