AMARJEET SINGH Vs. GURPREET SINGH

JUDGEMENT

(1.) The instant civil revision petition under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter "CPC") has been filed on behalf of the petitioner seeking the following reliefs:-

(2.) The brief facts leading to the filing of the instant petition are reproduced herein:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the impugned order passed by the learned Trial Court is in violation of the principles of natural justice and is bad in law.