Punjab-Haryana High Court
Pooja vs Mact Ropar And Others on 5 May, 2010
Author: Ajay Tewari
Bench: Ajay Tewari
Civil Revision No. 7564 of 2009 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 7564 of 2009
Date of Decision: May 05 , 2010
Pooja ...... Petitioner
Versus
MACT Ropar and others ...... Respondents
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr.Sanjeev K.Patiyal, Advocate
for the petitioner.
Mr. V. Ramswaroop, Advocate
for respondent No.4.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J.
This petition has been filed challenging the order dated 5.12.2009 by which an application of the petitioner for changing the fixed deposit from a bank in Kiratpur Sahib to the State Bank of Patiala, Village Behal, Tehsil Naina Devi, District Bilaspur (H.P.). The only ground taken in the impugned order is that the original order was made in the presence of the counsel for the petitioner. Learned counsel for the petitioner has argued that the reason for making the application was that the petitioner has an account in Village Behal and it would be easier for her to maintain the said Civil Revision No. 7564 of 2009 2 account. Learned counsel for respondent No.4 has stated that he has no objection.
In my opinion the fact that the original order was passed in the presence of the counsel would not come in the way of the petitioner seeking to make the deposit in a place more convenient to her.
Consequently this revision petition is allowed. The impugned order is set aside and the petitioner is permitted to make the fixed deposit in State Bank of Patiala Branch village Behal, Tehsil Naina Devi, District Bilaspur (H.P.)under the supervision of the learned Executing Court.
(AJAY TEWARI) JUDGE May 05, 2010 sunita