Jagjit Singh vs Kulwant Singh And Ors
2024 Latest Caselaw 6123 P&H

Punjab-Haryana High Court

Jagjit Singh vs Kulwant Singh And Ors on 18 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                        Neutral Citation No:=2024:PHHC:038764



         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
142
                                                        CR-1710-2024 (O&M)
                                                   Date of Order:18.03.2024

Jagjit Singh
                                                                     .Petitioner
                                     Versus

Kulwant Singh and others                                          ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Arihant Goyal, Advocate, for the petitioner.

ANIL KSHETARPAL, J

1. The petitioner herein is a defendant. He filed an application

under Order VII Rule 11 CPC to reject the plaint on the ground that the

proper court fee has not been deposited which has been considered and

rejected by the trial court.

2. In view of the judgment passed by the Supreme Court in

Ratnavermaraju vs. Smt. Vimla, AIR 1961 SC 1299, no revision petition at

the behest of the defendant is maintainable.

3. Hence, dismissed.

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

disposed of.

March 18, 2024                                        (ANIL KSHETARPAL)
nt                                                         JUDGE


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




                                       1 of 1