Rana Partap Singh vs Tehal Singh & Ors
2023 Latest Caselaw 19986 P&H

                                                            Neutral Citation No:=2023:PHHC:146284




C.R. No.6060 of 2018 (O&M)               -1-              2023:PHHC:146284

IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                                  C.R. No.6060 of 2018 (O&M)
                                                   Date of Order:17.11.2023

Rana Partap Singh
                                                                        .Petitioner
                                      Versus

Tehal Singh and others                                             ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Prateek Sodhi, Advocate for the petitioner.

ANIL KSHETARPAL, J

1. In this case, the petitioner herein is the defendant in a pending

suit. His application under Order VII Rule 11 CPC to reject the plaint on the

ground that the plaintiff has not paid ad-valorem court fee has been

dismissed by the trial court. The correctness of the aforesaid order has been

challenged in this revision petition.

2. The learned counsel representing the petitioner after realizing

that the maintainability of the revision petition is doubtful in view of the

judgment passed in Sri Ratnavaramaraja vs Smt. Vimla, AIR 1961 SC

1299, prays for permission to withdraw the revision petition in order to take

objection before the trial court.

3. Ordered accordingly.

4. All the pending miscellaneous applications, if any, are also

disposed of.

November 17, 2023                                      (ANIL KSHETARPAL)
nt                                                          JUDGE

Whether speaking/reasoned                :YES/NO
Whether reportable                       :YES/NO

Neutral Citation No:=2023:PHHC:146284

1 of 1