Himachal Pradesh High Court
Pankaj Manchanda vs Saloni Manchanda & Another on 2 May, 2016
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
.
CMPMO No. 57 of 2013
Date of Decision: 2.5.2016
___
Pankaj Manchanda .....Petitioner
Versus
Saloni Manchanda & another ....Respondents.
of
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
rt
For the petitioner: Mr. Satyan Vaidya, Sr. Advocate
with Mr. Vivek Sharma, Advocate.
For the Respondents: Ms. Bhawna Dutta, Advocate.
________
Sureshwar Thakur, J (oral)
Ms. Bhawna Dutta, learned counsel for the respondents submits that respondent No.1 herein is ready to step into the witness box for hers standing subjected to examination-in-chief as well as for hers standing subjected to cross-examination. In view of above, the impugned order stands modified to the extent that the learned trial Court shall subject to steps being taken by the petitioner herein procure the presence of respondent No.1 before it for enabling her to depose as a witness before it. The impugned Order stands modified 1 Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 20:14:59 :::HCHP...2...
accordingly. Consequently, the petition stands disposed of, as also, .
the pending applications, if any.
( Sureshwar Thakur ), Judge.
2nd May, 2016 (priti) of rt ::: Downloaded on - 15/04/2017 20:14:59 :::HCHP