Punjab-Haryana High Court
Ajit Singh And Another vs Gurinder Pal Singh And Another on 19 May, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
Civil Revision No. 2867 of 2009 (O&M)
Date of decision: May 19, 2009
Ajit Singh and another
.. Petitioners
Vs.
Gurinder Pal Singh and another
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. S.K. Arora, Advocate for the petitioners. A.N. Jindal, J
The petitioners have challenged two orders, one dated 2.4.2009 and the other dated 17.4.2009. Vide first order, the court had declined to summon Gurinderpaljit Singh for further cross examination and the second application was to summon Clerk from the D.T.O. Bathinda to prove the driving licence and the reports of the Licencing Authority dated 12.3.2009 and 12.5.2009.
On comparative reading of two orders it is revealed that the court never declined to summon the Clerk from the D.T.O. Bathinda earlier but it had declined to summon Gurinderpaljit Singh for further cross examination. The case is already fixed for the evidence of the petitioner.
In the circumstances of the case, the court could not decline to summon the concerned clerk from the office of D.T.O. Bathinda to prove the documents. Consequently, without disturbing the order dated 12.3.2009, I allow the petition partly and while setting aside the order dated 17.4.2009, allow the application to summon the Clerk concerned from the office of D.T.O. Bathinda to prove the driving licence as well as the reports as aforesaid.
May 19, 2009 (A.N. Jindal) deepak Judge