MAM CHAND Vs. GURMEET SINGH

JUDGEMENT

(1.) This order shall dispose of all the aforesaid four revision petitions.

(2.) After hearing the learned counsel for the petitioner, I am of the considered opinion that these petitions can be disposed of without issuance of notice of motion to the other side.

(3.) The solitary prayer that has been made in the petitions is that the applications preferred by the petitioner under Order 39 Rules 1 and 2 CPC have still not been decided even though the suit has progressed to the stage of framing of issues.