Punjab-Haryana High Court
Satyanaryan @ Satya Narayan vs Mahabir & Others on 24 August, 2009
C.R. No. 4760 of 2009 1
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
C.R. No. 4760 of 2009 (O&M)
Date of Decision : 24.8.2009
Satyanaryan @ Satya Narayan
.......... Petitioner
Versus
Mahabir & others
...... Respondents
CORAM : HON'BLE MR. JUSTICE VINOD K. SHARMA
Present : Mr. Pankaj Middha, Advocate
for the petitioner.
****
VINOD K. SHARMA, J. (ORAL)
C.M. No. 19644-CII of 2009 This is an application for exemption from filing of certified copy of Annexure P-4 and the detailed affidavit in support thereof.
For the reasons stated in the application, C.M. is allowed, the filing of certified copy of Annexure P-4 and filing of detailed affidavit, is ordered to be dispensed with.
C.R. No. 4760 of 2009
Present revision petition has been filed against the order dated 23.7.2009 passed by the learned Addl. Civil Judge (Sr. Divn.), Hansi rejecting the application filed by the petitioner for the appointment of local commissioner.
In view of the law laid down by the Division Bench of this C.R. No. 4760 of 2009 2 Court in Pritam Singh Vs. Sudhir Lal (1990-1) P.L.R. 191; Naranjan Singh Vs. Satwinder Singh (2005-2) P.L.R. 689 and Hari Om Vs. Manish Kumar 2005(2) P.L.R. 690 the impugned order is not revisable.
Dismissed.
24.8.2009 ( VINOD K. SHARMA ) 'sp' JUDGE