Punjab-Haryana High Court
Randhir Singh Son Of Sat Kartar Singh vs Randhir Singh Son Of Mangal Singh on 17 October, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
Civil Revision No. 6311 of 2011 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Revision No. 6311 of 2011 (O&M)
Date of decision:- 17.10.2011
Randhir Singh son of Sat Kartar Singh
....Petitioner
Vs.
Randhir Singh son of Mangal Singh
....Respondent
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
******
Present:- Mr. A.S. Syan, Advocate
for the petitioner.
A.N. JINDAL, J (ORAL)
This petition assails the order dated 18.07.2011 (Annexure P-2) passed by the Civil Judge (Junior Division), Patiala, whereby evidence of the plaintiff-petitioner was closed by order.
Learned counsel for the petitioner states at bar that Randhir Singh (PW-1) has already been examined and the affidavit of Parminder Singh (PW-2) has been tendered, but he could not be cross-examined. However, the fault does not only lie with the petitioner, as the respondent was to cross-examine him.
In any way, for imparting complete justice to the parties, this petition is accepted; the impugned order is set aside and it is directed that the plaintiff would close his evidence within three months positively, failing which, no further opportunity would be given to him, subject to payment of Rs.5000/- as costs. Civil Revision No. 6311 of 2011 (O&M) 2
This petition is disposed of without issuing notice to the respondent with a view to impart complete justice to the parties and to save the huge expenses, which may be incurred by the respondent as also in order to avoid unnecessary delay in adjudication of the matter. Still, if dissatisfied, the respondent may move to this Court for recalling this order.
(A.N.JINDAL)
October 17, 2011 JUDGE
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