SANT JASPAL SINGH Vs. BABA JEET SINGH

JUDGEMENT

(1.) This common order shall govern and conclusively dispose of two connected revision petitions emanating from Civil Suit No. 311 of 2022 titled Sant Jaspal Singh vs. Baba Jeet Singh. One petition has been instituted at the instance of the plaintiff, and the other at the behest of the defendant.

(2.) The petitioner-plaintiff has instituted the present revision petition impugning the order dtd. 5/12/2025, whereby the earlier order allowing the application for summoning of a witness was recalled, as well as the order dtd. 6/8/2025, whereby the application seeking production of records pertaining to income, expenditure, donations, bank accounts, assets, and financial transactions of Dera Nirmal Kutiya, Johalan, and of the respondent, was declined.

(3.) Briefly stated, the petitioner-plaintiff instituted a suit seeking a decree of declaration, permanent injunction, and mandatory injunction to the effect that the respondent had been validly removed from the position of Head of Dera Nirmal Kutiya. Consequential reliefs were also sought restraining the respondent from alienating and/or dealing with the assets and accounts of the Dera, along with a prayer for rendition of accounts and appointment of a Receiver to manage the affairs of the Dera. The suit was contested by the respondent-defendant. Upon completion of pleadings and framing of issues, the petitioner moved an application seeking production of certain documents. The said application was opposed by the respondent-defendant and, vide impugned order dtd. 6/8/2025, the application was partly allowed, however, the prayer for production of bank records was declined.