GURSHARAN SINGH Vs. VARINDER KUMAR SURINDER MOHAN

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 23.4.1998 passed by the Civil Judge (Junior Division), Nakodar, by which he had dismissed the applications dated 23.7.1997 and 27.10.1997 under Order 22 Rule 3, CPC.

(2.) THE challenge to the impugned order is confined to the fact that the trial Court while passing the order has not taken into consideration the Punjab Government Notification No. GSR 17/CA 5/8/01.22/Amd.92 dated 4.2.1992, which reads as under :-