NARAIN SINGH Vs. JAMNA DEVI

JUDGEMENT

(1.) CMP No.2117 of 2024 By way of this application, a prayer has been made for recalling order dtd. 27/2/2024. Mr. Vinod Thakur, learned counsel, who is there in the Court alongwith learned Senior Counsel, submits that as the statement for withdrawal of the petition was made by him unilaterally without any instruction from the petitioner, therefore, the petitioner is confronting him as to why he made the statement. Accordingly, he submits that order dtd. 27/2/2024 may be recalled to the extent the Court has recorded his prayer for withdrawal of the petition and appropriate orders may otherwise be passed in the main case on merit.

(2.) In view of above, the Court recalls order dtd. 27/2/2024 to the extent that from the said order, it be deleted that learned counsel for the petitioner prayed for and was permitted to withdraw the petition. The application stands disposed of. CMPMO No.61 of 2024

(3.) As agreed, this petition was heard afresh and the same stands disposed of as under:- By way of this petition filed under Article 227 of the Constitution of India, the petitioner has assailed order dtd. 22/11/2023, passed by learned Civil Judge, Dalhousie, District Chamba, H.P. which reads as under:-