Punjab-Haryana High Court
Haryana State Industrial & ... vs Suresh Kumar And Others on 31 July, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No. 3395 of 2011 (O&M)
Date of decision: July 31, 2012
Haryana State Industrial & Infrastructure Development Corporation.
...Petitioner
Versus
Suresh Kumar and others
...Respondents
CORAM:- HON'BLE MR. JUSTICE A.N. JINDAL
Present: None for the petitioner.
A.N. JINDAL, J. (Oral)
By way of present petition, the petitioner has assailed the order dated 21.1.2011 (Annexure P/5), vide which the Civil Judge (Junior Division), Narwana, allowed the application for amendment filed by the plaintiffs.
Having examined the legality of the order, the same is shorn of any defect or illegality much less irregularity warranting interference by this Court. Dismissed.
July 31, 2012 (A.N. JINDAL) prem JUDGE