AMAR SINGH AND ORS. Vs. GRAM PANCHAYAT SHAMTOO

JUDGEMENT

(1.) By this petition, the petitioners challenge the order of the learned trial Court dtd. 31/5/2017 (copy Annexure P-7), by which their application filed under Order 39 Rules 1 and 2 CPC (the petitioners being the plaintiffs before that Court), has been dismissed.

(2.) When this petition initially came up for hearing on 5/9/2017, the following order had been passed:-

(3.) Today, learned counsel for the petitioners submits that as regards the application seeking restoration of the suit (out of which this petition arises), it is still to be decided by the learned trial Court, with it now to come up for hearing on 17/1/2019.