PUNJAB SCHOOL EDUCATION BOARD Vs. JARNAIL SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Court dated September 19, 1988, whereby the application for setting aside the order initiating of the ex parte proceedings dated July 26, 1988, was dismissed on the ground that the same was not maintainable, as it was not supported by an affidavit. That very day, after passing the said order, the plaintiff was examined as P.W. 1 and ex parte evidence was also closed.

(2.) Though the petition was admitted on September 30, 1988, yet further proceedings were not stayed by this Court. In case the suit has come to an end, this petition has become infructuous and is liable to be dismissed as such. However, in case the suit is still pending, the impugned order is liable to be set aside as it was no ground to dismiss the application that it was not supported by an affidavit. In that situation, necessary affidavit will be filed by the defendant-petitioner on payment of Rs. 100/- as costs failing which this petition will stand dismissed.