Punjab-Haryana High Court
Mohan Pal & Another vs Kishan Pal Singh & Another on 7 October, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
CR No.3705 of 2009 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CR No.3705 of 2009
Decided on:07.10.2009
Mohan Pal & another ..... Petitioners
versus
Kishan Pal Singh & another ..... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
Present: Mr. Mukul Aggarwal, Advocate
for the petitioners
Mr. A.S.Grewal, Advocate
for respondents.
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AJAY TEWARI, J.
This petition has been filed against order dated 12.06.2009, declining the application of the petitioner for examining the witness Mr. J.N.Gupta on commission on the ground of his indisposition.
Learned counsel for the respondents has objected to this by stating that this application is just an attempt to delay the proceedings of the case. On a consepectus of the entire facts and circumstances, I deem it appropriate to allow this revision petition and permit the petitioners to examine the aforesaid Sh. J.N.Gupta on commission. In view of the argument regarding delay, I direct that Mr. Surinder Mohan Sharma, Advocate is appointed as Local Commissioner in whose presence the testimony of the said Sh. J.N.Gupta will be recorded. With the consent of the learned counsel, the date of rercording of this evidence is fixed as 24.10.2009 at 12 O' Noon at Sh. Neeraj CR No.3705 of 2009 -2- Jain, Sr. Advocate, Chamber No.28, Supreme Court of India, New Delhi.
Parties through their counsel are directed to appear before the Local Commissioner. It shall be the duty of the petitioner to produce Sh. J.N.Gupta before the Local Commissioner at that time. The petitioner shall pay a sum of Rs.25,000/- as fee to local commissioner. This amount shall be paid on or before 15.10.2009 to enable local commissioner to convenently go to Delhi for the purpose of this commission. It is further made clear that in the event that fee is not paid to the local commissioner by the stipulated date or the aforesaid witness is not produced by the petitioner, this revision petition shall be deemed to have been dismissed without further reference to this Court.
It is also clarified that in case Sh. J.N.Gupta is duly produced and gives his testimony and the respondents do not cross-examine him, no further opportunity shall be granted to them.
This revision petition is allowed in above said terms. It is further made clear that the remaining evidence, if any, of the defendants shall also be led by them on 07.11.2009 and one more date be granted by the Trial Court in this regard.
Copy of this order be given as dasti on the payment of usual charges.
October 07, 2009 (AJAY TEWARI)
sonia JUDGE
CR No.3705 of 2009 -3-