KAWALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) While issuing notice of motion on 11/1/2019, following order was passed:-

(2.) Reply of respondent No.4 filed in Court, taken on record. Copy supplied to the counsel for the petitioner.

(3.) On considering the submissions made by the counsel for the parties, what transpires is that the assertions as have been recorded by this Court with regard to the statutory provisions in the order dtd. 11/1/2019, could not be rebutted by the counsel for the respondents. What has been asserted by the counsel for the respondents is that there are certain orders which have been passed by the Assistant Registrar which would lead to a situation where there would be parallel proceedings and result in multiple litigation. It has further been asserted that the Assistant Registrar, in the light of those proceedings, has proceeded to pass the order dtd. 31/12/2018 (Annexure P-7).