Punjab-Haryana High Court
Balwinder Singh & Anr vs Amandeep Kaur & Ors on 30 November, 2015
Author: Amit Rawal
Bench: Amit Rawal
CR No.8024 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.8024 of 2015
Date of decision : 30.11.2015
Sh. Balwinder Singh and another
...Petitioners
Versus
Smt. Amandeep Kaur and ors.
...Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL.
1. Whether reporters of local newspapers may be allowed to see
judgment ?
2. To be referred to reporters or not ?
3. Whether the judgment should be reported in the Digest ?
Present: Mr. Madan Pal, Advocate for the petitioners.
****
AMIT RAWAL, J. (Oral)
The petitioners-plaintiffs are aggrieved against the impugned order, whereby documentary evidence of the plaintiff has been closed.
Mr. Madan Pal, learned counsel appearing on behalf of petitioners-plaintiffs submits, that two witness have to be examined in case one opportunity is granted.
I have heard learned counsel for petitioners and appraised the paper book.
The suit bearing No.214/14 was filed on 18.08.2012, though as per the impugned order, the petitioners-plaintiffs have availed numerous opportunity. Yet in the interest of justice, and in order to prevent the PAWAN KUMAR 2015.12.03 10:17 I attest to the accuracy and authenticity of this document CR No.8024 of 2015 -2- miscarriage of justice, I grant one opportunity to the petitioners-plaintiffs to examine two witness namely Sarmail Singh and Khilla Ram, subject to cost of `5,000/- which shall be a condition precedent.
Accordingly, revision petition is allowed.
30.11.2015 (AMIT RAWAL)
pawan JUDGE
PAWAN KUMAR
2015.12.03 10:17
I attest to the accuracy and
authenticity of this document