SURENDER KUMAR Vs. MUNICIPAL CORPORATION, PANIPAT

JUDGEMENT

(1.) The petitioner-Surinder Kumar has invoked the jurisdiction of this Court in terms of Article 227 of the Constitution of India seeking prayer for setting aside of judgment/order dtd. 23/8/2021 passed in Civil Appeal bearing No. 18 of 2021 (CMA-38 of 2021) by the Court of the learned Additional District Judge (Annexure P-1) and also dismissing the appeal of the petitioner against order dtd. 15/7/2021 (Annexure P-4). In the civil suit of the petitioner, whereby, the application for stay was moved under Order 39

(2.) Rule 1 and 2 CPC read with Sec. 151 CPC and was dismissed is claimed to be against the law and is, thus, illegal and inoperative.

(3.) Heard learned counsel of both the sides and perused the records.