Gurmail Singh And Another vs Harbhajan Kaur
2024 Latest Caselaw 13592 P&H

Punjab-Haryana High Court

Gurmail Singh And Another vs Harbhajan Kaur on 5 August, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:099967




CR-4328-2024                             -1-

            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH
(140)
                                         CR-4328-2024
                                         Date of decision: - 05.08.2024
Gurmail Singh and another
                                                                 ....Petitioners

                                   Versus

Harbhajan Kaur
                                                                .....Respondent


CORAM : HON'BLE MR. JUSTICE VIKAS BAHL


Present:-     Mr. Gursahib Singh Hundal, Advocate
              for the petitioners.

                          ****

VIKAS BAHL, J. (ORAL)

1. Present revision petition has been filed under Article 227 of

the Constitution of India for setting aside the impugned order dated

03.08.2023 passed by the learned Civil Judge (Junior Division), Jagraon

in Civil Suit No.479/2021 titled as 'Harbhajan Kaur Vs. Gurmail Singh

and another', vide which the application under Order 7 Rule 11 CPC filed

by the petitioner for rejection of suit for possession filed by the

respondent-plaintiff without paying ad-volrem court fee has been

dismissed.

2. Faced with the law laid down by a Full Bench of this Court

in Civil Revision No.351 of 1974, decided on 25.04.1977 titled as 'Arjan

Motors Vs. Girdhara Singh and others' and also in the judgment of Co-

ordinate Bench of this Court in 'Arun Kumar Goyal Vs. Payal

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Neutral Citation No:=2024:PHHC:099967

Aggarwal', reported as 2013(4) R.C.R. (Civil) 93, holding that the

revision petition is not maintainable against the decision of Court fee,

learned counsel for the petitioners has submitted that he be permitted to

withdraw the present revision petition with a liberty to raise all pleas in

the written statement in accordance with law.

3. Dismissed as withdrawn, with the aforesaid liberty.

                                                        ( VIKAS BAHL )
August 05, 2024                                              JUDGE
naresh.k

            Whether reasoned/speaking?         Yes/No
            Whether reportable?                Yes/No




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