Himachal Pradesh High Court
Vidya Devi vs Surat Ram on 19 December, 2018
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
.
CR No. 106 of 2017 Date of decision : 19.12.2018.
____________________________________________________________ Vidya Devi .....Petitioner.
Versus
Surat Ram ...Respondent.
Coram
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting? No. For the Petitioner : Mr. Karan Singh Kanwar, Advocate.
For the Respondent : Mr. Y. P. Sood, Advocate.
Tarlok Singh Chauhan, Judge (Oral).
It is mutually agreed between the parties that the petitioner shall have a right to not only join the proceedings but shall also be permitted to cross-examine all those witnesses who were examined behind her back. In addition thereto, it is further agreed that the petitioner shall also have a right to lead evidence in this case.
2. In this view of the matter, the impugned order dated 26.04.2017 is ordered to be set aside. Records of the learned Court below are ordered to be transmitted forthwith, so as to reach the Court latest by 31.12.2018. The parties to appear before the learned trial Court on 03.01.2019.
3. Since, the suit has been filed as bar back in the year, 2010, the learned trial Court shall make all endeavour to decide ::: Downloaded on - 20/12/2018 22:56:41 :::HCHP 2 the same as expeditiously as possible, in no event later than .
30.06.2019.
4. The petition is disposed of in the aforesaid terms.
19th December, 2018. (Tarlok Singh Chauhan), (sanjeev) Judge r to ::: Downloaded on - 20/12/2018 22:56:41 :::HCHP