AMRINDER SINGH Vs. DASHWINDER SINGH

JUDGEMENT

(1.) (Oral) Defendant-petitioner has invoked jurisdiction of this Court under Article 227 of the Constitution of India, assailing the orders dated 28.07.2009 and 06.09.2010 passed by learned Civil Judge (Junior Division), Patiala, whereby evidence of the defendant - petitioner was directed to be closed. C.R.No. 6900 of 2010

(2.) NOTICES were directed to be issued to the respondents vide order dated 25.10.2010, but notices issued to the respondents have not been received back served or otherwise.

(3.) IN the opinion of this Court, present matter can be disposed of at the admission stage without any notice to the respondents. This Court is of the further opinion that issuing notice to the respondents shall cause unnecessary delay in the disposal of the matter pending before the learned Trial Court, hence, this Court proposes to decide this petition without notice to the respondents.