Alok Singh, J. - (1.) C.M. No. 32474 -CII of 2010
(2.) FOR the reasons stated in the application, C.M. application is allowed. Order dated 25.11.2010 is recalled and revision is restored to its original number. C.R. No. 3447 of 2010 Present petition is filed challenging the order dated 15.6.2009 passed by Civil Judge (Sr. Divn.) Ambala thereby declining the extension of time to furnish indemnity bonds in compliance of order dated 17.3.2007.
(3.) THE brief facts of the case inter alia are that Petitioner moved an application for issuance of the succession certificate which was not opposed by the other side and consequently vide order dated 17.3.2007, learned Civil Judge (Sr. Divn.) Ambala directed to issue succession certificate in favour of the Petitioner on furnishing indemnity bond for the sum of Rs. 1,50,000/ - with one surety of like amount on stamp papers. Indemnity bond was not furnished as directed by the Civil Judge (Sr. Divn.) Ambala vide order dated 17.3.2007, however, thereafter an application was moved by the Petitioner for extension of time to furnish the indemnity bond and surety in compliance of order dated 17.3.2007 which was declined by the learned Civil Judge vide impugned order.;