Sarla Devi vs Pargat Singh And Ors
2023 Latest Caselaw 1449 P&H

            103
                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                           CHANDIGARH
                                                    CR-7400-2018 (O&M)
                                                    Date of Decision: 23.01.2023

            Sarla Devi                                                               .....Petitioner
                                                             Versus
            Pargat Singh and others                                                  ....Respondents

            CORAM: HON'BLE MR. JUSTICE ARUN MONGA

            Present:                  Mr. Vijay Lath, Advocate
                                      for the petitioner.

                   Mr. Kulwinder Singh, Advocate
                   for Mr. S.S. Sarwara, Advocate
                   for respondent No.1.
                                    *****
            ARUN MONGA, J. (ORAL)

Petition herein,under Article 227 of Constitution of India, is for

setting aside an order dated 27.08.2018 passed by learned Civil Judge (Junior

Division), Rupnagar, whereby in a suit for permanent injunction instituted by

respondent No.1 (plaintiff), application filed by him under Order 6 Rule 17

CPC, for amendment of plaint, was allowed.

2. I have heard learned counsel for the parties and gone through the

case file.

3. Proceedings before this Court are rendered infructuous since the

civil suit itself has already been decided. Disposed of accordingly.

4. It is, however, made clear that petitioner/defendant No.1 is at

liberty to assail the orderimpugned herein before learned First Appellate

Court, in case she chooses to file an appeal against the judgment and decree

rendered by learned Trial Court.

ASHISH 2023.01.24 12:12 I attest to the accuracy and authenticity of this order/judgment

5. Pending civil miscellaneous applications, if any, shall also stand

disposed of.

(ARUN MONGA) JUDGE January 23, 2023 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

ASHISH 2023.01.24 12:12 I attest to the accuracy and authenticity of this order/judgment