Rishipal And Others vs Municipal Committee Farrukhnagar
2024 Latest Caselaw 6241 P&H

Punjab-Haryana High Court

Rishipal And Others vs Municipal Committee Farrukhnagar on 19 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                        Neutral Citation No:=2024:PHHC:039458




                                                      2024:PHHC:039458
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
238-A

                                                CR-1936-2020(O&M)
                                                Decided on :19.03.2024
Rishipal and others
                                                                 . . . Petitioners
                                      Versus
Municipal Committee Farrukhnagar, District Gurugram
                                                                . . . Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Sidhant Vermani, Advocate
         for the applicant-petitioners.
        Mr. Pritam Singh Saini, Advocate
        for the respondent.
               *****
VIKAS BAHL, J.(ORAL)

CM-12544-CII-2023

This is an application under Section 5 of the Limitation Act

read with Section 151 CPC for condonation of delay of 31 days in filing

the application for restoration.

For the reasons mentioned in the application, same is allowed

and delay of 31 days in filing the application for restoration of the main

revision petition is hereby condoned.

CM-12545-CII-2023

This is an application under Order 9 Rule 9 read with Section

151 CPC for restoration of the main revision petition.

For the reasons mentioned in the application, same is allowed

and the order dated 26.04.2023 is hereby recalled and the revision petition

is restored to its original number.

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Neutral Citation No:=2024:PHHC:039458

CR-1936-2020(O&M) -2- 2024:PHHC:039458

Main Case

1. Present Civil Revision has been filed under Article 227 of the

Constitution of India praying for quashing the impugned judgment dated

02.06.2020 (Annexure P-4) passed by the Additional District Judge,

Gurugram.

2. Learned counsel for the petitioners has submitted that at this

stage, the petitioners would be satisfied, if the trial Court is directed to

decide the civil suit filed by the petitioners (Annexure P-1), which is of

the year 2019, as expeditiously as possible.

3. Keeping in view of the abovesaid facts and circumstances,

and the limited prayer made by the petitioners, the present revision

petition is disposed of with the direction to the trial Court to decide the

Civil Suit dated 05.12.2019 (Annexure P-1), filed by the petitioners, as

expeditiously as possible.

4. It is needless to say that the all the counsel appearing before

the trial Court would give full assistance to the trial Court in deciding the

case as expeditiously as possible.

(VIKAS BAHL) JUDGE 19.03.2024 Mehak

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

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