Punjab-Haryana High Court
Rakesh Das vs State Of Haryana And Anr on 8 August, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
120.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-29367-2018 (O&M)
Date of decision:08.08.2018.
RAKESH DAS ... Petitioner
Versus
STATE OF HARYANA AND ANR .... Respondents
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. Akshay Bhan, Senior Advocate, with
Mr. Gurinder Singh, Advocate,
for the petitioner.
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HARI PAL VERMA, J.(Oral)
After arguing for some time, learned senior counsel appearing on behalf of petitioner wishes to withdraw the present petition, however, he prays that personal appearance of the petitioner may be exempted before the trial Court.
Dismissed as withdrawn.
As regard the prayer for grant of personal exemption, in case, the petitioner moves an application seeking exemption from personal appearance, the trial Court shall grant him exemption on furnishing following undertaking:-
1. that his advocate shall appear on his behalf on each and every date of hearing and the evidence recorded in his absence would be acceptable to him;
2. that undertaking of his counsel to appear on each date of hearing to defend his case;
3. that he will not dispute his identity and he will appear before the trial Court as and when directed by the Court.
The trial Court may impose any other reasonable condition as it may deem fit in the case.
(HARI PAL VERMA)
JUDGE
08.08.2018
sanjeev Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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