PARMOD SINGH CHAUHAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Mr. Gulzar Singh Rathore, learned counsel, waives service of notice on behalf of respondents No. 1 to 3. With the consent of learned counsel for the parties, matter is taken up for final disposal.

(2.) The petitioner is aggrieved against the order dated 10.06.2019, passed by learned Addl. District Judge-I, Kangra at Dharamshala, H.P., in Civil Misc. Appeal No. 07-D/XIV/2019, whereby the appeal, filed by respondent against the order passed under Order 39 Rule 1 and 2 CPC by learned Civil Judge, Court No. 2, Dharamshala was allowed, resultantly the application filed by the plaintiff under Order 39 Rule 1 and 2CPC, stands rejected.

(3.) The facts of the petition, in brief, are that:-