TEJPAL SINGH Vs. HARPAL SINGH

JUDGEMENT

(1.) Heard Shri Mehul Khare, learned counsel for the petitioner and Shri Jagdish Prasad Mishra, learned Advocate for the respondents.

(2.) With the consent of learned counsel for the parties, the matter has been heard for final disposal at the admission stage itself.

(3.) By means of the present petition, the order passed by revisional court dated 30.3.2017 in Civil Revision No.30 of 2015 (Harpal Singh Vs. Tejpal Singh) is under challenge.