IQBAL SINGH Vs. MRIDU NAGPAL AND ANR.

JUDGEMENT

(1.) THE petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India for quashing the orders dated 17.2.2009 passed by the learned Civil Judge (Senior Division), Jalandhar. The orders are attached as Annexure P.9 and P.10 with this revision petition.

(2.) BY way of impugned order Annexure P.9 application moved by the petitioner for expunging the application under Section 151 of the Code of Civil Procedure (for short the Code) for providing police help has been ordered to be dismissed. The petitioner had claimed this relief on the plea that the application under Section 151 of the Code was, in fact, moved in a petition under Order 39 Rule 2 -A of the Code and therefore, it could not be taken on record of the civil suit.

(3.) BY way of order Annexure P.10, application moved by the respondents for providing police help for enforcing the order dated 17.11.2008 was allowed.