Punjab-Haryana High Court
M/S Vaisakha Ram Hari Chand vs Hardayal Son Of Shri Bahadur Ram @ Bhadar ... on 6 August, 2009
Author: Surya Kant
Bench: Surya Kant
C.R. No.4397 of 2009 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Date of Decision : 06.08.2009
M/s Vaisakha Ram Hari Chand, Commission Agent .....Petitioner
versus
Hardayal son of Shri Bahadur Ram @ Bhadar Ram .....Respondent
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Sandeep Punchhi, Advocate, for the petitioner.
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Surya Kant, J. (Oral)
This revision petition is directed against the order dated 15.6.2009, passed by the learned Additional Civil Judge (Senior Division), Sirsa, whereby the petitioner-plaintiff has been directed to produce the original documents for comparison of the signatures.
Learned counsel for the petitioner submits that the respondent- defendant moved an application on 9.6.2009 on a delaying tactics, to produce the original documents, i.e. Bahies, after availing several opportunities to produce his evidence.
Having heard learned counsel for the petitioner, I do not find any error of jurisdiction committed by the trial Court in passing the order dated 15.6.2009. However, having regard to the apprehension expressed by the petitioner, this revision petition is disposed of with a direction to the C.R. No.4397 of 2009 2 learned trial Court not to grant unnecessary adjournments to the respondent- defendant.
The revision petition stands disposed of.
Dasti.
06-08-2009 (SURYA KANT) Mohinder JUDGE