JASWANT SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) VIDE order, under challenge, application of the petitioner was allowed and one additional issue was framed and at the same time, on the basis of earlier application moved, one issue was ordered to be deleted. Order was passed on 15.6.2005.

(2.) DURING arguments, it transpired that the petitioner, thereafter moved one application for framing of proper issues, which was also dismissed on 16.11.2005. Under these circumstances, this Court feels that no case is made out to interfere in the order passed.