M/S Sangunity Exim (India) Ltd vs Mrs.Renu Lamba on 20 February, 2014

[Cites 1, Cited by 1]

Punjab-Haryana High Court

M/S Sangunity Exim (India) Ltd vs Mrs.Renu Lamba on 20 February, 2014

Bench: Rajiv Narain Raina

           CR No.1303 of 2014
                                                                                           :1:

                      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                     CHANDIGARH


                                                             Civil Revision No.1303 of 2014
                                                             Date of Decision : 20.02.2014

           M/s Sangunity Exim (India) Ltd.
                                                                             ..... Petitioner(s)

                                                 Versus


           Mrs.Renu Lamba

                                                                           ..... Respondent(s)


           CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA

           Present:            Mr.A.K.Kalsy, Advocate,
                               for the petitioner(s).

                                           *****

           1.         To be referred to the Reporters or not?
           2.         Whether the judgment should be reported in the Digest?

                                           *****

           RAJIV NARAIN RAINA, J. (Oral)

The order passed by the Civil Judge (Junior Division), Gurgaon dated 9.1.2014 is not an adverse order. The matter has been adjourned to 25.3.2014 for filing reply to the application under Order 39 Rule 1-2 CPC and for appointment of Local Commissioner. If it is not an adverse order, this petition would not lie.

Learned counsel for the petitioner states that the only purpose for filing this petition was for a direction to the trial court to expedite the hearing of the injunction application and for appointment of Local Commissioner.

Kumar Paritosh

2014.02.25 10:17 I attest to the accuracy and integrity of this document CR No.1303 of 2014 :2:

If he feels aggrieved, he is free to make an appropriate application before the learned Civil Judge (Junior Division), Gurgaon, to show urgency in disposal of the applications. In case, the petitioner persuades the trial Court, it would remain within its discretion to decide the applications expeditiously.

Disposed of.

(RAJIV NARAIN RAINA) JUDGE February 20, 2014 Paritosh Kumar Kumar Paritosh 2014.02.25 10:17 I attest to the accuracy and integrity of this document

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