Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 26.11.2018 passed by the High Court of Punjab & Haryana at Chandigarh in CRR No.42 of 2018 whereby the Single Judge of the High Court dismissed the revision petition filed by the appellant herein and affirmed the judgment and order of the Courts below.
(3.) The appeal involves a short controversy as would be clear from the facts set out hereinbelow.;