ASHA KHANNA Vs. VISHNU CHARAN

JUDGEMENT

(1.) It is stated by Vishnu Charan, deft. who is present in person, that he is not in a position to lead any evidence.

(2.) Trial of the matter was fixed yesterday and day before and till date statements of P.W. 3 and Public Witness . 4 were recorded. Both the witnesses were cross-examined. Mr. S.P. Srivastava and Mr. Rajiv Nanda, counsel for the deft, were present. Mr. A.S. Chandhiok is also a counsel.

(3.) According to the record, vakalatnama was filed by Mr. I.C. Kumar, Advocate. However, Mr. A.S. Chandhiok filed the w/s on behalf of the deft, and has put in appearance on behalf of the deft. on numerous occasions starting from 1984.