Punjab-Haryana High Court
Tarsem Singh Son Of Sh. Nishan Singh Son ... vs Dhian Singh S/O Charan Singh Resident Of ... on 9 May, 2013
Author: K. Kannan
Bench: K. Kannan
CR No.2958 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.2958 of 2013
Date of decision: 09.05.2013
Tarsem Singh son of Sh. Nishan Singh son of Sh. Bhan Singh resident of
village Moolianwal, Tehsil and District Gurdaspur.
.....Petitioner
VERSUS
Dhian Singh S/o Charan Singh resident of village Moolianwal, Tehsil
and District Gurdaspur and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
1. Whether reporters of local papers may be allowed to see the
judgment? Yes/No
2. To be referred to the reporters or not? Yes/No
3. Whether the judgment should be reported in the digest? Yes/No
Present: Mr. R. K. Arya, Advocate for the petitioner.
*******
K. KANNAN, J.(ORAL)
1. The revision is quite unnecessary. The petitioner is at liberty to apply for reopening the case and set out reasons justifying production of additional evidence and if need be to recall witnesses already examined. The revision petition is dismissed with liberty as aforesaid. The Court shall follow the procedure laid down in Santosh Berry Vs. Nirmala Devi and others in CR No.5639 of 2012 decided on 29.05.2012 that refers to the decisions of the Supreme Court giving a direction as to how the Court shall conduct itself in such like matters.
09.05.2013 [ K. KANNAN ] Diwaker Gulati JUDGE