PUNJAB AND SIND BANK Vs. JOGINDER SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails orders dtd. 16/7/2022 and 30/7/2022 passed by the learned Additional District Judge ("the learned ADJ") in CS (Comm) 123/2020 (Punjab and Sind Bank v. Joginder Singh).

(2.) The learned ADJ, by order dtd. 16/7/2022, closed the petitioner's right to lead evidence. It was observed, in the said order, that, though issues had been framed on 7/3/2012, the plaintiff had not led till that date its evidence. Thereafter, the learned ADJ noted, the matter was adjourned on 5/3/2022, to the 30/4/2022, for the petitioner to lead evidence, during which period the petitioner moved an application for summoning the record of a CBI case from this Court, which was allowed.

(3.) In view of the fact that the learned ADJ deemed it appropriate to allow the application, filed by the petitioner, for summoning the record of the CBI case from this Court, the delay in conducting PE, if any, prior thereto cannot be taken into consideration.