PRITTAM CHAND Vs. SUKH DEV & OTHERS

JUDGEMENT

(1.) Challenge in the present petition is to the order dated 29.07.2019, passed by learned Civil Judge (Junior Division), Court No.3, Ghumarwin, District Bilaspur, H.P., whereby two applications preferred by the defendants; one under Order 8 Rule 1A CPC and the other under Order 18 Rule 17-A read with Section 151 CPC, were dismissed.

(2.) The record annexed with the petition reveals that:- Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(3.) I have heard Ms. Sharmila Patial, learned counsel for the petitioner and gone through the relevant record.