JCT LIMITED Vs. LOMAC AUTOMATIONS

JUDGEMENT

(1.) (ORAL)

(2.) BY way of this revision petition, the plaintiff has challenged the order dated 08.12.2009(Annexure P-2), whereby after concluding the cross-examination of PW1 in terms of the order dated 24.08.2009 passed in Civil Revision No.3894 to 3896 of 2009 the case was adjourned for further evidence of the defendant-respondents.

(3.) I have heard learned counsel for the petitioner and have perused the averments made in this petition. Civil Revision No.2672 of 2010 2 The order dated 12.12.2008 reads as follows: PW1 Sh.Rajnish Datt, DGM, Marketing VPO Chohal, Distt.Hoshiarpur on SA. Recalled for further cross-examination. XXXXXXX(NIL) opportunity given RO&AC CJJD/12.12.08 Sd/ Statement of Sh.N.K.Nagar, counsel for the plaintiff. I close the evidence of the plaintiff in affirmative. RO&AC CJJD/12.12.08 Sd/- Pr: Cl.for the plaintiff. PWs present but could not be examined as counsel for defendant was not present. Counsel of plaintiff has closed plaintiff evidence by separate statement. Now to come up on 3.2.2009 for Dws. CJJD/12.12.08