Punjab-Haryana High Court
Mulakh Raj Mishal vs Hardeep Kaur on 4 April, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CR No.2144 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.2144 of 2012 (O&M)
Date of decision:04.04.2012
Mulakh Raj Mishal
......Petitioner
Vs.
Hardeep Kaur
...Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Nandan Jindal, Advocate for the petitioner.
***
Tejinder Singh Dhindsa, J. (Oral)
Heard.
The present revision petition is directed against he order dated 07.01.2012 passed by the Additional Civil Judge (Senior Division), Ludhiana, whereby, an application filed by the present petitioner seeking the cross-examination of AW1, Arjan Singh has been declined.
Even though, I find no infirmity in the impugned order, yet, the counsel for the petitioner prays for one last opportunity to complete the cross-examination of witness AW1, Arjan Singh. In the interest of justice and for a complete and effective adjudication of the controversy pending before the trial Court, I deem it appropriate to grant one final opportunity to the present petitioner to complete the cross-examination of the witness AW1, Arjan Singh. For such purpose, the trial Court shall fix a date and bind down the witness AW1 for such date. Such opportunity is being granted to the petitioner upon payment of Rs.10,000/- as costs, be paid to the respondent. It is further made clear that in case the present petitioner CR No.2144 of 2012 (O&M) -2- does not avail of such opportunity to complete the cross-examination of witness AW1, Arjan Singh on the date so fixed by the trial Court, the impugned order dated 07.01.2012 shall continue to operate.
I am disposing of the present revision petition without issuing notice to the respondent so as to avoid any unnecessary delay in adjudication by the trial Court as also to negate the burden of litigation caused upon the respondent.
Revision petition is disposed of in terms aforesaid. Copy dasti, on payment of usual charges.
April 04, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE