GURPARTAP SINGH @ GURPAVITAR SINGH Vs. JAGMEET SINGH

JUDGEMENT

(1.) Petitioner has field this petition challenging the order dated 11.10.2013, whereby application moved by the respondent for appointment of Local Commissioner, was allowed.

(2.) Learned counsel for the petitioner has submitted that by moving an application for appointment of Local Commissioner, respondent had virtually sought the assistance of the Court to collect evidence on his behalf.

(3.) Learned counsel for the respondent, on the other hand has opposed the petition and has submitted that the local commissioner had only visited the spot and had given the report qua the existing state of affairs.