BALBIR SINGH Vs. CHHAJJU RAM

JUDGEMENT

(1.) Defendant/Petitioner has assailed order dated 16.10.2010 passed by Civil Judge (Junior Division), Gurdaspur, whereby the request to cross-examine PW-1 on the next day was declined and cross-examination of the Defendant/Petitioner was treated as nil.

(2.) Learned Counsel for the Petitioner argues that on the date fixed learned Counsel for the Defendant/Petitioner was not available, hence PW could not be cross-examined and shall be cross-examined on the next date either fixed by this Court or by the trial Court, as the case may be. Learned Counsel for the Defendant/Petitioner further states that no further adjournment shall be sought.

(3.) Learned Single Judge of this Court in the matter of Prem Lata v. Ram Sarup reported in,2005 4 RCR 423 placing reliance on judgment of the Division Bench of this Court in the matter of Batala Machine Tools Workshop Co-op. v. Presiding Officer, Labour Court, Gurdaspur has held that matter can be disposed of at the stage of admission without any notice to the opposite party, because if the Respondent is summoned to contest this litigation, it may involve huge expenditure and unnecessary harassment and delay of the proceedings.