GUJESH KUMAR Vs. NEELAM RANI

JUDGEMENT

(1.) The challenge in the present civil revision petition under Article 227 of the Constitution of India is for setting aside the impugned order dtd. 13/12/2021 (Annexure P-4) passed by Additional District Judge, SAS Nagar (Mohali).The impugned order under challenge reads as under:

(2.) Learned counsel for the petitioner would contend that vide impugned order dtd. 13/12/2021 the Appellate Authority has fixed the case for arguments on the application for framing additional issues as well as on the main appeal which would prejudice the petitioner.

(3.) I have heard learned counsel for the petitioner.