RAJNEES SINGH Vs. MASTER JORAWAR SINGH AND ORS

JUDGEMENT

(1.) The petitioner has invoked the supervisory jurisdiction of this Court to challenge the order dated 28.5.2010, passed by the learned Motor Accident Claims Tribunal, Chandigarh (hereinafter for short referred to as 'the Tribunal'), vide which the evidence of the petitioner has been ordered to be closed by order.

(2.) The impugned order reads as under:

(3.) The learned Counsel for the petitioner does not challenge the order on merit, and prays that in the interest of justice the petitioner may be granted one last opportunity to conclude his entire evidence, at his own risk and responsibility, on the date to be fixed by the learned Tribunal.