MALIK SINGH CHAWLA Vs. SURENDRA KUMAR LAKHERS

JUDGEMENT

(1.) By this petition under Order 47, Rule 1, CPC, the petitioner seeks review of the order passed by this Court.

(2.) Shri Jain has basically raised two submissions which are as under :-

(3.) It does not appear from the judgment delivered by this Court that this objection was raised at the time of final hearing. The parties concentrated on one aspect of the matter. It was argued by both the sides that a particular notification issued by the State Government deletes entry referring to 'Sikh Harijan' from a particular date or the subsequent notification issued by the State Government simply refers to an earlier notification under which the earlier entry was deleted. At this stage, it would be too late to say that the question raised before this Court and answered was not a question raised before the lower Court. Not only parties, but even the lower Court decided the matter on the strength of those notifications.