SIKANDER SINGH MALUKA Vs. GURPREET SINGH KANGAR

JUDGEMENT

(1.) THIS application under Order 18 Rule 17 read with Section 151 of the Code of Civil Procedure has been moved for recalling Sh. Harpreet Singh s/o Sh. A.S. Uppal, Director, Elevations Advertising Private Ltd., S.C.O. No. 2909-2910, Sector 22-C, Chandigarh.

(2.) IT is pleaded in the application, that the petitioner had summoned Sh. Harpreet Singh s/o Sh. A.S. Uppal along with the bills raised on the Punjab Pardesh Congress Committee (for short 'P.P.C.C.') for publishing advertisements during the election. He was examined as PW22 on 22.7.2009.

(3.) THOUGH , no reply has been filed to the application the application is strongly opposed by the learned counsel appearing on behalf of the respondent.