Punjab-Haryana High Court
Karnail Singh vs Darshan Singh on 2 March, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Civil Revision No.5789 of 2007
Date of decision:02.03.2009.
Karnail Singh ...Petitioner
Versus
Darshan Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE S.D.ANAND.
Present: Mr. Arun Abrol, Advocate, for the petitioner.
Mr. R.K.Arya, Advocate, for the respondent.
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S.D.ANAND, J. (ORAL)
On consensual basis, the petition shall stand disposed of with a direction to the learned Trial Court to dispose of the suit itself within a period of three months from today. Both the parties shall avail of two adjournments each for the purpose of adducing evidence. If any party is inclined to summon any official witness, it shall be entitled to take dasti summons but the non return or non-effecting of service thereof would not entitle that party to ask for any further adjournment.
In the meantime, both the parties shall maintain status quo. The acknowledgment (of a copy of this order) issued by the concerned Judicial Officer shall be forwarded to the Registry of this Court. Learned District Judge shall himself maintain a tab to ensure that the case is disposed of by aforementioned period.
Disposed of accordingly.
March 02, 2009 (S.D.Anand) vinod Judge