Punjab-Haryana High Court
Commodore Vijay Kumar Gautam(Retd) vs Bhupinder Singh And Others on 14 December, 2023
Neutral Citation No:=2023:PHHC:160324
113. 2023:PHHC:160324
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-4796-2023
Date of decision: 14.12.2023
COMMODORE VIJAY KUMAR GAUTAM(RETD) .... Petitioner
Versus
BHUPINDER SINGH AND OTHERS .... Respondents
CORAM: HON'BLE MR. JUSTICE GURBIR SINGH
Present: Petitioner in person.
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GURBIR SINGH, J. (Oral)
Challenge in this revision petition filed under Article 227 of the Constitution of India is to the order dated 06.05.2023 (Annexure P-1) whereby the application filed by the petitioner under Order VIII Rule 1 CPC for closing opportunity to the respondents-defendants to file written statements and striking off their defense, has been dismissed.
It is contended that the respondents-defendants took many adjournments and he had to attend the court of every hearing, but no cost has been imposed upon them.
While dismissing the application of the petitioner, the trial Court observed that written statement has already been filed by the respondents- defendants No.1 to 3 on 03.05.2023 and the delay has been caused due to pendency of applications.
1 of 2 ::: Downloaded on - 18-12-2023 23:32:34 ::: Neutral Citation No:=2023:PHHC:160324 CR-4796-2023 -2- Without commenting on the merits of the case, this petition is dismissed. However, as regard the contention of the petitioner that cost was required to be imposed on other party, the petitioner is free to move an application before the concerned court for claiming the cost.
If such an application is moved, the same be decided in accordance with law expeditiously but not later than one month of filing the said application.
(GURBIR SINGH)
JUDGE
December 14, 2023
sanjeev
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:160324 2 of 2 ::: Downloaded on - 18-12-2023 23:32:35 :::