PARAMJIT KAUR Vs. PRITAM SINGH AND OTHERS

JUDGEMENT

(1.) CM-4465-CII-2017

(2.) The instant revision petition under Article 227 of the Constitution of India has been filed for issuing direction to learned trial Court to decide the application filed by the petitioner-plaintiff under Order 39 Rules 1 and 2 of the Code of Civil Procedure (for short, "CPC").

(3.) The submissions made by Mr. Kulwant Singh Boparai, learned counsel representing the petitioner have been heard.