MAHIPAL SINGH & ANOTHER Vs. NISHA GUPTA

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek following relief, among others:

(2.) In earlier round of litigation bearing Writ Petition No.3113 of 2015 (M/S) filed by the petitioner, this Court observed on 18.12.2015 as below:

(3.) But, the facts of this writ petition reveal that the things did not go as per the direction of this Court on 18.12.2015 passed in WPMS No.3113/2015. The affidavit/examination-in-chief of Laxman Dass Bhatia was filed. Instead of appearing in the court below on 12.01.2016, an application was filed before the court that Laxman Dass Bhatia may be cross-examined by a commission at Saharanpur. The reason assigned for the same was that Laxman Dass Bhatia was 89 years of age and is suffering from Asthamatic Bronchitis.