Punjab-Haryana High Court
Krishan vs Jai Bhagwan Etc on 30 June, 2010
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.39997 of 2010
Date of Decision: 30.6.2010
Krishan ......Petitioner
Versus
Jai Bhagwan etc. .....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
Present: Shri Ashish Gupta, Advocate, for
Shri Vikram Singh, Advocate, for the petitioner.
HEMANT GUPTA, J (Oral).
Challenge in the present petition is to the order passed by the learned first Appellate Court on 21.5.2010, whereby an application filed by the petitioner for impleading subsequent vendee during the pendency of the appeal was dismissed by observing that subsequent purchaser is hit by the doctrine of lispendens and the purchaser shall be bound by any judgment qua the suit land, which is sold during the pendency of the suit or appeal.
I do not find any patent illegality or irregularity in the impugned order which may warrant interference by this Court in exercise of its revisional jurisdiction.
Hence, the present petition is dismissed.
[ HEMANT GUPTA ] JUDGE 30.6.2010 ds