MOHD. BABU Vs. SALMA

JUDGEMENT

(1.) Petitioner has challenged the order dtd. 10/12/2013 and 10/1/2017 passed by the Addl. Civil Judge (Sr. Divn.) Malerkotla vide which suit was dismissed as withdrawn on the statement of learned counsel for the plaintiffs and the application for restoration of the same was also dismissed.

(2.) On 7/3/2017, notice of motion was issued on the plea of learned counsel for the petitioners that the lawyer, who made the statement before the trial Court was never engaged by the plaintiffs, rather his father was engaged. Being son of the Advocate, the lawyer appeared in the case. Learned counsel also stated that the counsel, who appeared in the case was not even an Advocate and was never authorized to make statement in respect of compromise.

(3.) In view of allegations made during course of hearing before this Court, notice was issued to Mr. Yaser Ali Khan on 30/8/2018.