HARDEEP KAUR Vs. AJIT LAJWANTI GUJRAL TRUST

JUDGEMENT

(1.) Challenging the order dated 21.12.2019, passed by learned Additional District Judge-I, Shimla, in CMP No.1865/2019 and CMP No.1778/2019 in Execution Petition No.16-S/10 of Whether reporters of Local Papers may be allowed to see the judgment? 2014/2011 titled as Ajit Lajwanti Gujral Trust and another vs. Hardip Kaur Gandhi (Annexure P-9), the Judgment Debtors have come up before this Court, seeking quashing of the same.

(2.) I have heard Mr. Vinay Kuthiala, learned Senior Advocate for the Judgment Debtors/ petitioners and Mr. Bhupinder Gupta & Mr. Neeraj Gupta, learned Senior Advocates, for the Decree Holders/respondents. I have also perused the record of Civil Revision No.160/2017, titled as Hardeep Kaur Gandhi and Others vs. Ajit Lajwanti Gujral Trust and others , after requisitioning the same from the Registry.

(3.) The facts apposite to adjudicate the present matter are as follows:-