Punjab-Haryana High Court
Kuldeep Vashist & Others vs Smt. Veena Rani & Others on 26 July, 2010
Author: Alok Singh
Bench: Alok Singh
C.R. No.4574 of 2010 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.R. No.4574 of 2010 (O&M)
Date of Decision: 26.7.2010
Kuldeep Vashist & others
...Petitioners
Versus
Smt. Veena Rani & others
...Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
-.-
Present: Mr. Ravinder Hooda, Advocate
for the petitioners.
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
ALOK SINGH, J. (ORAL)
1. Learned Counsel for the petitioners states that plaintiff shall lead entire evidence and learned trial Court took hyper-technical view by closing the evidence of the plaintiffs vide order dated 3.3.2010. Learned Counsel for the petitioners further states that defendants' evidence have not been completed as yet. Learned C.R. No.4574 of 2010 (O&M) -2- Counsel for the petitioners further states that now case is fixed for deciding the issue of the substitution. He further states that petitioners be granted liberty to move an appropriate application for recalling the order dated 3.3.2010 and they may be permitted to withdraw this petition.
2. Allowed as prayed for.
3. Present petition is dismissed as withdrawn with liberty to the petitioners/plaintiffs to move an appropriate application before the learned trial Court for recalling the order dated 3.3.2010. However, it is made clear, if such an application is made by the petitioners within 10 days from today that shall be decided in accordance with law by the learned trial Court, keeping in mind that walkover should not be granted to either of the party and both the parties should be granted opportunity to place the entire case and evidence before the learned trial Court.
( ALOK SINGH ) th 26 July, 2010 JUDGE ashish