JASDEEP SINGH Vs. PARAMJIT SINGH

JUDGEMENT

(1.) By this application, the applicant-respondent no. 1 seeks vacation of the interim order passed by this Court in favour of the non-applicant (petitioner in the accompanying petition), at the time when notice of motion was issued in the petition on 31.01.2019.

(2.) The interim order passed in the accompanying petition was to the effect that the interim order earlier passed by the appellate Court would continue to enure, till the next date of hearing before this Court, i.e. 11.07.2019, such interim order passed by the appellate Court on 26.11.2018 (copy Annexure P-5), being as follows:-

(3.) Notice having been issued in this application on 29.04.2019, learned counsel appearing for the non-applicant/petitioner had submitted on 16.05.2019 that the impugned order dated 23.01.2019 had been passed because the present non-applicant/petitioner had failed to get service effected on respondent no. 2, i.e.