JASPAL KAUR JATSIKH Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Learned counsel for the petitioner has taken this Court to order dated 30.04.2015 whereby application under Order 6, Rule 17 CPC moved by the respondent No.2 has been allowed without assigning any reason or without even considering the submissions and arguments of either parties.

(2.) To understand the arguments raised by learned counsel for the petitioner, it would be in the fitness of things to quote order dated 30.04.2015:

(3.) From perusal of the aforesaid, it is apparent that the learned District Judge, Hanumangarh has not given any reason for allowing the application.