DARSHAN SINGH Vs. RAJVINDER SINGH

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) The plaintiffs, namely, Rajvinder Singh, Baldev Singh and Gurmail Singh Lambardar now respondents instituted against Darshan Singh, present petitioner then defendant a suit for permanent injunction restraining the defendants from interfering in the peaceful possession of the plaintiffs over the land measuring 02 Kanal 14 Marias fully detailed and described in the head note of the plaint.

(3.) During the course of pendency of the suit, on behalf of the plaintiffs an application dtd. 10/2/2021 was moved for withdrawal of the suit. The Court of learned Civil Judge (Junior Division) Faridkot vide impugned order dtd. 10/2/2021 (Annexure P-3) allowed the application and, thus, suit was dismissed as withdrawn, whereby, liberty too was granted to the plaintiffs to file a fresh suit. It is against this very order, the petitioner/defendant feels aggrieved and has come in the instant revision.