Punjab-Haryana High Court
Mahant Piara Singh Chela vs Siromani Gurdwara Parbandhak ... on 29 August, 2013
Author: K. Kannan
Bench: K. Kannan
CR No. 5223 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CR No. 5223 of 2013
Date of decision: August 29, 2013
Mahant Piara Singh Chela
....... Petitioner
Versus
Siromani Gurdwara Parbandhak Committee and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Arvind Sngh, Advocate
for the petitioner.
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K. Kannan, J (oral).
1. The revision is against allowing an application for impleadment of SGPC as a defendant. The suit is filed by a person claiming to be an ex-officio Chairman of the Educational Trust. The suit is instituted against persons who are interested in contending that the plaintiff has abdicated his office. The trial of the suit is for the plaintiff's standing as a representative of the trust and its Management. SGPC has now brought an application before the Court below to contend that the trust itself was factitious and the applicant cannot obtain any relief. I will not find that the presence of a statutory body can cause any embarrassment at the trial. SGPC shall be seen as a proper party to the proceedings. I will find no serious error or prejudice as caused to the plaintiff by such impleadment.
Archana Arora 2013.08.30 17:15 I am the author of this document High Court Chandigarh CR No. 5223 of 2013 2
2. The order passed is maintained and the civil revision is dismissed.
(K. KANNAN) JUDGE August 29, 2013 archana Archana Arora 2013.08.30 17:15 I am the author of this document High Court Chandigarh