BHAI MANPREET SINGH Vs. BHAI BALBIR SINGH

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions.

(2.) Applications stand disposed of. CM(M) 341/2023 & CM APPL. 10373/2023 (for stay)

(3.) Petitioner challenges the order dtd. 25/2/2023 in CS No. 5820/18 titled "Bhai Sardar Singh vs. Bhai Trilochan Singh", whereby the learned Trial Court has not passed orders on application under Order I Rule 10 of the CPC, 1908, and has further kept the matter for 4/3/2023.