MIT SINGH Vs. KUNDAN SINGH

JUDGEMENT

(1.) The present revision petition has been directed against the order dated 22.4.1992 passed by the Sikh Gurdwara Judicial Commission at Amritsar vide which application of the respondent Kundan Singh under Order 1 Rule 10(2) read with Sec. 151 of the Code of Civil Procedure was allowed.

(2.) When this case came up for hearing, names of the counsel for the both the parties were shown in the Cause Lists. Even on the last date of hearing, Shri Pritam Singh Baath, Advocate, appeared on behalf of the Mr. T.S. Mangat, Advocate and none appeared on behalf of the respondent. On 2.11.2001 also no counsel has turned up.

(3.) After perusing the order, ground of revision and the order passed by the court below, this court is of the opinion that the present revision petition is liable to be dismissed.