Punjab-Haryana High Court
Dr.Dharam Pal Mudgil vs Ram Karan Atri And Others on 2 June, 2011
Author: Jaswant Singh
Bench: Jaswant Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CR No.3100/2011(O&M)
Date of decision: 02.06.2011.
Dr.Dharam Pal Mudgil
....................Petitioner
v.
Ram Karan Atri and others
.....................Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh
Present: Mr.SS Narula,Advocate for the petitioner.
Mr.KB Sharma,Advocate for the applicants/respondents 1 and
2.
Jaswant Singh.J.(Oral)
Civil Revision Petition no. 3100 of 2011 was filed by petitioner-Dr.Dharam Pal Mudgil under Article 227 of the Constitution, assailing the order dated 21.4.2011 whereby the petitioner was ordered to be impleaded as defendant no.9 on the application preferred by the plaintiff/respondents 1 and 2. It is stated that the plaintiffs were the defeated candidates for the post of President and Vice President in the election of Managing Committee of Gaur Brahmin Vidya Parcharni Sabha,Rohtak (respondent no.3) and the petitioner being a defeated candidate for the post of Treasurer was not a necessary party at all since no cause of action had accrued against him.
Notice of motion was issued for 24.8.2011.
In the meanwhile respondents 1 and 2 have filed CM No.14177-CII of 2011 for preponing the date of hearing and allowing the revision petition by deleting the name of the petitioner from the array of defendants.
Notice of the application was issued to the counsel for the petitioner for today.
At the time of hearing today counsel for the parties are ad idem that the date of hearing of civil revision be preponed and taken up today itself for hearing. Accordingly, the revision petition which is fixed for 24.8.2011 is ordered to be preponed and taken up for hearing.
In view of the no objection of the counsel for respondents 1 and 2 for deletion of petitioner's name from the array of defendants, the present revision petition is allowed and the impugned order dated 21.4.2011 is quashed qua petitioner thereby meaning that his name shall stand deleted from the array of defendants.
Disposed of accordingly.
02.06.2011 (Jaswant Singh) joshi Judge