Punjab-Haryana High Court
Hira Lal Goyal vs S.P.Goyal And Others on 28 August, 2012
Author: A.N.Jindal
Bench: A.N.Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No.2735 of 2012 (O&M)
Date of Decision : 28.08.2012
Hira Lal Goyal ... Petitioner
versus
S.P.Goyal and others ... Respondents
CORAM: HON'BLE MR. JUSTICE A.N.JINDAL
Present : Mr. Sumeet Mahajan, Sr. Advocate with
Mr. Amit Kohar, Advocate
for the petitioner.
Respondent No.2 - Sanjeev Goyal in person.
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A.N.JINDAL, J.
This petition is disposed of with a direction to respondent No.2 that he would bring the record on the date fixed in the case i.e. 06.09.2012 and make it available to the plaintiff/petitioner for inspection, however, the plaintiff would cross-examine the respondent/defendant on that date through the assistance of the Chartered Accountant, if he is so required. However, the Chartered Accountant may stand by but not intervene in the judicial proceedings, however, the cross-examination of the witnesses would be completed on the day to day basis. However, the court would only permit those questions which may be relevant for determining the issues framed.
28.08. 2012 (A.N.JINDAL) sonia JUDGE