Onkar Singh vs Jagtar Singh And Anr
2024 Latest Caselaw 8001 P&H

Punjab-Haryana High Court

Onkar Singh vs Jagtar Singh And Anr on 16 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                    Neutral Citation No:=2024:PHHC:050955




120
                                                          2024:PHHC:050955
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH


                                                 CR No.1698 of 2024
                                                 Date of Decision:16.04.2024
Onkar Singh
                                                     .....Revisionist-Petitioner.
                                    Versus
Jagtar Singh and another
                                                              .....Respondents.


CORAM:        HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

                                     *****
Present:-     Mr. Davinder Singh Khurana and
              Mr. Satnam Singh, Advocates
              for the revisionist-petitioner.

MEENAKSHI I. MEHTA, J.(Oral)

By filing the instant revision-petition under Article 227 of the

Constitution of India, the petitioner-defendant No.2 has assailed the order

(Annexure P-5) passed by learned Civil Judge (Junior Division), Ambala

(for short 'the trial Court') on 01.08.2023 in Civil Suit No.952 of 2023

titled as 'Jagtar Singh vs.Jagmal Singh and anr', whereby the parties had

been directed to maintain status-quo qua the alienation and possession of

the suit property and he has also laid challenge to the judgment (Annexure

P-7) as handed down by learned District Judge, Ambala (for short 'the

Appellate Court') on 10.01.2024, dismissing the Civil Misc. Appeal No.90

of 2023, preferred by him against the order Annexure P-5.

2. However, at the time of assisting the Court, at the preliminary

stage, in the present revision-petition, learned counsel for the petitioner

1 of 2

Neutral Citation No:=2024:PHHC:050955

CR No.1698 of 2024 -2- 2024:PHHC:050955

submit that the petitioner has already filed his written-statement and Reply

to the application (Annexure P-2)filed by respondent No.1-plaintiff under

Order 39 Rules 1 and 2 read with Section 151 CPC for seeking ad-interim

injunction in the afore-referred Civil Suit and the said application is still

pending adjudication and they restrict their prayer to the issuance of the

direction to the trial Court to decide the above-said application (Annexure

P-2) at the earliest possible.

3. Keeping in view the afore-discussed limited prayer as made by

learned counsel for the petitioner and without commenting or expressing

any opinion on the merits of the above-mentioned Civil Suit and also of the

application Annexure P-2, the revision-petition in hand is, hereby, disposed

of with a direction to the concerned the trial Court to decide the application

under reference, in accordance with law, as expeditiously as possible.

                                                   (MEENAKSHI I. MEHTA)
April 16, 2024                                           JUDGE
YagDutt


                     Whether speaking/reasoned:        Yes
                     Whether Reportable:               No




                                    2 of 2