SUNITA DASS Vs. CHITTARANJAN DASS

JUDGEMENT

(1.) Present petition is filed challenging the order dated 01.05.2010 passed by learned Civil Judge (Junior Division), Chandigarh, whereby application moved by the Plaintiff-Petitioner seeking permission to lead evidence after recalling the order dated 22.02.2010 was rejected.

(2.) As per report of Registry of this Court, Respondent stands served. However, today, none is present on his behalf.

(3.) Learned Counsel for the Petitioner states that on the date either fixed by this Court or by the learned Trial Court, all the witnesses shall be produced for cross-examination before the learned Trial Court.