Punjab-Haryana High Court
Badri Parshad @ Badri Parasad vs State Of Punjab And Another on 21 August, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
127
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-33682-2019
Date of Decision:21.08.2019
Badri Parshad @ Badri Parasad
...Petitioner
Versus
State of Punjab and another
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Aditya Sanghi, Advocate for the petitioner.
ANIL KSHETARPAL, J.
Learned counsel for the petitioner submits that the learned trial court at Patiala does not have territorial jurisdiction to entertain the petition.
It is undisputed that the petitioner has been summoned and is required to put in appearance before the learned trial court pursuant to the order of summoning.
In such circumstances, it would be more appropriate for the petitioner to first file an application before the learned trial court in this regard. If such an application is filed, the learned trial court is expected to decide the same expeditiously as possible.
Petition is disposed of.
21.08.2019 (ANIL KSHETARPAL)
mks JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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