Punjab-Haryana High Court
Bharat Bhushan vs Brij Bhushan on 13 January, 2016
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.R. No.195 of 2016
Date of Decision.13.01.2016
Bharat Bhushan .......Petitioner
Vs.
Brij Bhushan ........Respondent
Present: Mr. Rajesh Arora, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J. (ORAL)
1. The defendant is aggrieved that his side has been closed and an opportunity must be given to him to examine the witnesses. The order already passed is set aside on condition that the defendant pays `10,000/- as costs to the plaintiff within a period of two weeks from the date of receipt of copy of this order failing which the order already passed shall stand confirmed.
2. The revision petition is disposed of at the stage of admission dispensing with notice to the respondents. A copy of this order be given under the signatures of Special Secretary of this Bench.
(K. KANNAN) JUDGE January 13, 2016 Pankaj* PANKAJ KUMAR 2016.01.14 12:03 I attest to the accuracy and integrity of this document