Punjab-Haryana High Court
Pritam Kaur vs Hardev Singh on 30 September, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 6052 of 2011 (O&M)
Date of decision: September 30, 2011
Pritam Kaur
.. Petitioner
Vs.
Hardev Singh
.. Respondent
Coram: Hon'ble Mr. Justice A.N. Jindal
Present: Mr. P.K. Garg, Advocate for the petitioner.
A.N. Jindal, J (Oral)
The petitioner has invoked the provisions of Article 227 of the Constitution of India for setting aside the order dated 19.9.2011 (Annexure P1) passed by the trial court whereby defence of the petitioner- defendant was struck off.
Arguments heard.
This petition is disposed of with the modification in the impugned order that the trial court would take on record written statement and reply already filed by the petitioner- defendant subject to payment of `2000/-.
This petition is disposed of without issuing notice to the respondent with a view to impart complete justice to the parties and to save the huge expenses, which may be incurred by the respondent as also in order to avoid unnecessary delay in adjudication of the matter. Still, if dissatisfied, the respondent may move to this court for recalling this order.
September 30, 2011 (A.N. Jindal) deepak Judge