2012 AIR CC 258 (P&H) ::(2012) 1 Pun LR 429

Punjab And Haryana High Court

Hon'ble Judge(s): Ram Chand Gupta , J

( A ) Civil Procedure Code (5 of 1908) S. 115 , O. 26, R. 9 — Constitution of India, Art. 227 — Revision petition — Maintainability — Against order dismissing application for appointment of Local Commissioner — Discretion of trial Court in this matter cannot be interfered with — Revision petition, not maintainable. 1990 (2) Pun LR 191; 2006 (2) RCR (Civil) 445, AIR 1979 P&H 76, (2005) 2 PLR 690, 2008 (4) RCR (Civil) 260 and 2010 (6) RCR (Civil) 37, Rel. on. (Paras710)