USHA SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and with his assistance have gone through the impugned order dated 25.8.2000 passed by the learned Additional District Judge, Bhiwani, who reversed the order dated 18.7.2000 passed by learned Additional District Judge (Sr. Division), Bhiwani, who granted the prayer to the petitioner under Order 39 Rules 1 and 2 C.P.C. The reasons for reversal are given in paras 9 to 14 of the order which read as follows :-

(2.) I do no see any illegality or impropriety in the impugned order.