VIVEK KUMAR DHALLAM Vs. NISHA PURI
LAWS(J&K)-2010-12-13
HIGH COURT OF JAMMU AND KASHMIR
Decided on December 13,2010

VIVEK KUMAR DHALLAM Appellant
VERSUS
NISHA PURI Respondents

JUDGEMENT

- (1.)Heard Mr. B. D. Sudan, learned counsel appearing for the petitioner as well as Mr. Pranav Kohli, learned counsel appearing for respondent No. 1.
(2.)The legality and correctness of order dated 29-11-2010, passed by Sub-Judge, Jammu, in File No. 332-A/Civil Misc., has been assailed under revisional jurisdiction of this Court.
(3.)Basic issue raised herein is that as to whether the petitioner be permitted to be impleaded in a restoration proceedings wherein the non-applicant-plaintiff has sought for restoration of his civil suit, which was dismissed for non-prosecution on 09-12-2009.


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