LAWS(P&H)-2025-9-111

KARAMJIT SINGH Vs. BALWINDER KAUR

Decided On September 10, 2025
KARAMJIT SINGH Appellant
V/S
BALWINDER KAUR Respondents

JUDGEMENT

(1.) This is an application under Sec. 151 CPC for placing on record the correct impugned order dtd. 8/8/2025 passed by learned Civil Judge, Jr. Division, Dasuya.

(2.) For the reasons mentioned in the application, same is allowed and order dtd. 8/8/2025 is taken on record subject to just exceptions.