RAKESH KUMAR SACHDEVA Vs. PREM ARORA

JUDGEMENT

(1.) Cav. 702/2015

(2.) On 09.02.2015, the case was listed for further crossexamination of the PW-1. (The Plaintiff in the suit and appellant herein). The Joint Registrar noted that the PW-1 was not present. The counsel for the plaintiff had submitted that the plaintiff had taken away the file and he was not in contact. The counsel for the plaintiff had submitted that he intended to seek discharge. The Joint Registrar noted from the previous order sheets that PW-1 was not present on previous dates of hearing also and accordingly the plaintiff's evidence was closed.

(3.) As is borne out from the impugned order, the Learned counsel for the appellant before the learned single judge in the appeal contended that the appellant did not appear before the joint registrar as he was in a state of shock as his mother had expired on 02nd January 2015.