Pritam Pal,J - (1.) :
(2.) LEARNED counsel for the petitioner contends that correct address of defendant No.2-Shangara Singh was filed before the learned trial Court on August 06,2005. In that behalf, he has made reference to Annexure P-2 , but the learned trial Court while passing an order on March 09,2006, has dismissed the suit of the plaintiff qua defendant No.2 for want of furnishing correct address by the plaintiff. In this view of the matter, the impugned order, on the face of it, appears to be pulpably wrong. Hence, I feel that no notice is required to be served upon the respondents as this stage. Taking into consideration the aforesaid facts and circumstances of the case, this Civil Revision is allowed and consequently, the impugned order dated March 09,2006, is set aside, subject to payment of Rs. 2000/-as costs, payable to the District Legal Services Authority,Gurdaspur.;