JANGPAL SINGH BHASIN Vs. ATAM PARKASH

JUDGEMENT

(1.) This order of mine shall disposed of above mentioned two revision petitions bearing CR-6830-2013, titled as Jangpal Singh Bhasin vs. Atam Parkash and CR-185-2016, titled as Gurudwara Shri Singh Sabha (Regd). vs. Jangpal Singh Bhasin and another, as the same question of law and facts and involved in both the petitions. For brevity, the facts are being taken from CR-6830-2013.

(2.) Impugned in the present revision petition is the order dated 1.10.2013, passed by learned Additional District Judge, Fast Track Court (Adhoc) Jallandhar, vide which while disposing of the appeal against an order passed in an application filed under Order XXXIX Rule 1 and 2, read with Section 151 of the Code of Civil Procedure, 1908, following directions were issued: -

(3.) Heard.