DINA NATH Vs. YASH PAL

JUDGEMENT

(1.) C .M. No. 5548-CII of 2009 This application under Section 151 of the Code of Civil Procedure has been moved seeking permission for placing on record the copies of Annexures P-1 to P-8. For the reasons stated in the application, the C.M. is allowed. The applicant-petitioner is granted permission to place on record the copies of Annexures P-1 to P-8. C.M. No. 5549-CII of 2009 This application under Section 151 of the Code of Civil Procedure has been moved seeking exemption from filing the certified/original copies of Annexures P-1 to P-8. For the reasons stated in the application, the C.M. is allowed. The applicant-petitioner is exempted from filing the certified/original copies of Annexures P-1 to P-8. C.M. No. 5772-CII of 2009 This application under Section 151 of the Code of Civil Procedure has been moved seeking exemption from filing the certified copy of Annexures P-9. For the reasons stated in the application, the C.M. is allowed. The applicant-petitioner is exempted from filing the certified copy of Annexures P-9. C.R. No. 1227 of 2009 & C.M. No. 5550-CII of 2009 1. This revision petition is directed against the order dated 20.1.2009, passed by the learned Executing Court vide which application moved by the petitioner under Section 3 of the Punjab Registration of Money Lender's Act, 1938, stands dismissed.

(2.) THE respondent/decree-holder had filed a suit for recovery against the petitioner herein, for recovery of amount advanced to him by way of loan along with interest.

(3.) THE respondent/decree-holder filed an execution-application, wherein the petitioner moved an application under Section 3 of the Punjab Registration of Money Lenders Act, 1938 for dismissal of the execution application for want of money Lenders licence.