Punjab-Haryana High Court
Balwinder Kaur @ Gurpreet Kaur Wd/O Late ... vs Paramjit Kaur Wd/O Bhan Singh And Others on 16 May, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CR No. 2614 of 2013 (O&M)
Date of decision May 16, 2013
Balwinder Kaur @ Gurpreet Kaur wd/o late Nirmal Singh
...... Appellant
Vs.
Paramjit Kaur wd/o Bhan Singh and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Parvez Chugh, Advocate
for the petitioner.
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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?
K. Kannan, J (oral).
1. Counsel for the petitioner will have liberty to approach the very same Court to re-open the case which is closed on 21.1.2013. The petitioner will explain the reasons why he could not be present and seek for a consideration for letting in evidence in the manner contemplated by this Court in Santosh Kumar Berry Vs. Nirmala Devi and others in CR No.5639 of 2012 decided on 25.9.2012.
2. The Civil revision is disposed of with liberty as aforesaid.
(K. KANNAN) JUDGE May 16, 2013 archana