BALBIR SINGH Vs. RIWAL SINGH

JUDGEMENT

(1.) The present petition has been preferred seeking the following relief:-

(2.) Heard counsel for the petitioner, perused the impugned order and the zimni orders appended along with.

(3.) The suit, in the case at hand, was filed by the respondent/plaintiff on 22/9/2021. It is on 14/3/2022 that a counsel had put in appearance on behalf of the present petitioner/defendant before the learned trial Court. On the said date, time for filing Power of Attorney and written statement was sought for and thereafter, the matter was posted on 1/4/2022. On 1/4/2022, no written statement was filed, however, it was informed to the Court that the parties are in the process of amicably settling the mater. Hence, the matter was posted on 14/5/2022.