MAHESH KUMAR Vs. RAJINDER SAINI

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dated 21.03.2017, passed by the Court of learned Civil Judge (Junior Division), Court No. 3, Mandi in Civil Suit No. 44/15, vide which, an application filed by the present petitioner under Order 39 Rule 6 read with Section 151 of the Code of Civil Procedure for sale of Car bearing registration No. PB 74-­9080, stands rejected by the learned Court below.

(2.) I have heard learned counsel for the petitioner and have also gone through the records of the case.

(3.) It appears that the present petitioner has filed a suit for recovery against the respondent/defendant for an amount of Rs. 8 lacs which is still pending adjudication. There is on record an order dated 21.03.2016, passed by the Court of learned District Judge, Mandi in Civil Whether the reporters of the local papers may be allowed to see the Judgment? Appeal No. 03 of 2016, which appeal arose out of an order passed by the learned Trial Court on an application filed under Order 39 Rules 1 & 2 of the Code of Civil Procedure, para-­14 whereof reads as under: