BALBIR SINGH Vs. PARDEEP

JUDGEMENT

(1.) The substantive prayer made in the present appeal reads, thus:

(2.) I have heard learned counsel for the rival parties and have perused the paper-book at some length.

(3.) Before proceeding to hear the application (for grant of special leave to appeal)/appeal on merits thereof, it would be apposite to refer herein to a judgment passed by the Hon'ble Supreme Court in M/S CELESTIUM FINANCIAL VS. A. GNANASEKARAN ETC. 2025 INSC 804 : 2025(3) RCR (CRIMINAL) 208, relevant whereof reads as under: