Allahabad High Court
Yogesh vs Vineet And 8 Others on 22 November, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 10522 of 2022 Petitioner :- Yogesh Respondent :- Vineet And 8 Others Counsel for Petitioner :- Ten Singh,Sunil Kumar Katiyar Counsel for Respondent :- Siddarth Jaiswal Hon'ble Vivek Chaudhary,J.
By the present petition, petitioner has approached this Court challenging the orders dated 20.09.2021 and 26.09.2022 passed by the District Judge/M.A.C.T., Bagpat. By the first order the right to cross-examination of the petitioner-defendant no.2 was closed and by order dated 26.09.2022 the recall is rejected.
Heard learned counsel for the parties.
Learned counsel for the petitioner submits that the petitioner-defendant no.2 is the driver of the vehicle and the allegation against him that he was involved in drunk driving. He submits that due to inadvertence he could not do proper paravi in the case.
Looking to the facts and circumstances, of the case, the petitioner is permitted one more opportunity to cross-examine P.W.3. at a cost of Rs.10,000/- to be paid by the petitioner to the claimant-respondent no.9 Smt. Rajeshwari Devi before the M.A.C.T. Court on the next date fixed. The M.A.C.T. Court shall proceed with the case on day-to-day basis and shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. It shall not fix a date in the matter of more than a week. The parties shall fully cooperate in early disposal of the case.
In view of aforesaid, the petition is disposed of.
Order Date :- 22.11.2022 Krishna* (Vivek Chaudhary,J.)