Punjab-Haryana High Court
Smt. Naraini Devi vs Manoj Kumar on 29 July, 2011
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
Civil Revision No.4583 of 2011
Date of decision: July 29, 2011.
Smt. Naraini Devi
... Petitioners
v.
Manoj Kumar
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
Present: Shri Sudhir Kumar Hooda, Advocate, for the petitioner.
Kanwaljit Singh Ahluwalia, J. (Oral):
In the present revision petition, the order dated 7.6.2011 (Annexure P-1) has been assailed whereby the evidence of the petitioner- defendant was closed by order.
Counsel for the petitioner submits that only one witness, i.e., an official from the office of Superintendent of Police, Sonepat is to be examined to prove on record complaint made by respondent-plaintiff. Counsel states that the next date fixed before the trial court is 9.9.2011 and he will deposit the process fee and diet money within 10 days from today and shall obtain dasti summons in the name of the official who has to be examined as a witness. Counsel further submits that on the next date, he will conclude his evidence and, therefore, one opportunity be granted to do the needful. Counsel further states that he is ready to compensate the plaintiff respondent for delay caused in conclusion of the proceedings.
After hearing Counsel for the petitioner, the present petition is accepted and the trial court is directed to afford one opportunity to the petitioner to examine one witness, i.e., an official from the office of Superintendent of Police, Sonepat along with record of the complaint. The petitioner shall deposit the process fee and diet money within 10 days and thereafter shall obtain dasti summons. The petitioner is saddled with costs of Rs.3,000/-, which he shall furnish on the date fixed before the trial court.
[Kanwaljit Singh Ahluwalia] July 29, 2011. Judge kadyan