JASWANT RAI JAIN Vs. SURINDER PAL SINGH BHUTTAL

JUDGEMENT

(1.) JASWANT Rai Jain had invoked the jurisdiction of the High Court by filing Civil Revision, registered as Civil Revision No. 3606 of 1996, under Section 115 of the Code of Civil Procedure, 1908, challenging the order dated 23. 8,1996 passed by Tejwinder Singh, Rent Controller, Chandigarh whereby the objections filed by Jaswant Rai Jain, against the execution application filed by Surinder Singh Bhuttal, were dismissed.

(2.) CIVIL Revision filed by Jaswant Rai Jain was dismissed vide my judgment dated 15. 3. 1997. [reported as (1997-2)116 P. L. R. 121] Jaswant Rai Jain filed Special Leave Petition bearing No. 6864 of 1997 in the Supreme Court of India which came up for hearing on 4. 4. 1997 [reported as (1997-2)116 P. L. R. 388 (S. C.)] and the same was dismissed by the Supreme Court with the following directions:

(3.) FOR the aforesaid reasons, it is expedient in the interest of justice that Jaswant Rai Jain be prosecuted for the offences committed by him under Sections 463, 467 and 471 of the Indian Penal Code. The Registrar of this Court, is directed to lodge a written complaint against Jaswant Rai Jain before the competent Court having jurisdiction to try the aforesaid offences at Chandigarh.