HARJEET KAUR BAWEJA Vs. RAVINDER PAL SINGH BAWEJA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) A practise has grown in certain section of the bar, of not doing all that is required to be done on the scheduled date of hearing and to subsequently file application/s, seeking reliefs which ought to have been claimed or what ought to have been done, on the scheduled date and to so multiply applications and hearings.