Punjab-Haryana High Court
Baljinder Kaur vs Sidharth Singh And Others on 30 July, 2012
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Revision No. 4401 of 2012
Date of decision: July 30, 2012
Baljinder Kaur
.. Petitioner
Vs.
Sidharth Singh and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. A.S. Grewal, Advocate for the petitioner. A.N. Jindal, J
The petitioner has invoked the provisions of Article 227 of the Constitution of India for setting aside the order dated 21.7.2012 (Annexure P1) passed by the trial court.
Learned counsel for the petitioner- respondent No.4 has stated that Baljinder Kaur has already appeared in the court as RW-1, but she has not been cross examined and the trial court closed the evidence by order. She only wants herself to be cross examined and thereafter she would close the evidence.
In the circumstances, this petition is accepted, impugned order is set aside and the trial court is directed to provide opportunity for cross examination of Baljinder Kaur-petitioner, subject to payment of Rs.2000/- as costs.
This petition is allowed without serving notice to the respondents with a view to impart complete justice to the parties and to save the huge expenses, which may be incurred by the respondents as also in order to avoid unnecessary delay in adjudication of the matter. Still, if dissatisfied, the respondents may move to this court for recalling this order.
July 30, 2012 (A.N. Jindal) deepak Judge