Punjab-Haryana High Court
Sayeed Asad Salim vs Multan Sabha And Others on 22 July, 2009
Author: Sabina
Bench: Sabina
Civil Revision No. 3023 of 2009 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Civil Revision No.3023 of 2009 (O&M)
Date of Decision: July 22, 2007
Sayeed Asad Salim ...........Petitioner
Versus
Multan Sabha and others ..........Respondents
Coram: Hon'ble Mrs.Justice Sabina
Present: Mr.Sanjay Verma,Advocate,for the petitioner.
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Sabina, J. (oral) Plaintiffs filed a suit for possession of Shops in question. Plaintiff No.1 was Multan Sabha and it has filed the suit through Har Narain Makhija. Plaintiff No.2 was Har Narain Makhija being President and Member of the Sabha. During the pendency of the suit, an application has been filed by the applicant-Yogesh Mukhija, ( new President) that he be allowed to pursue the case being the President of the Sabha on the ground that Har Narain Mukhija who was President has since been died. Vide the impugned order dated 16.4.2009, the application filed by Yogesh Mukhija was allowed. Hence, the present revision petition.
After hearing the learned counsel for the petitioner, I am of the opinion that no interference by this Court is warranted.
Admittedly, Har Narain Makhija, who has filed the suit being President of Multan Sabha, has since been died. Yogesh Mukhija vide application prayed that he may be substituted as plaintiff in the suit as now Civil Revision No. 3023 of 2009 (O&M) 2 he was the new President of Plaintiff's Sabha.
In the facts and circumstances of the case, the impugned order does not suffer from vice of the illegality and calls for no interference by this Court under Article 227 of the Constitution of India.
Dismissed.
(Sabina) Judge July 22, 2009 arya