SURINDER DHAWAN Vs. DAVINDER DHAWAN AND ANR

JUDGEMENT

(1.) Defendant-Petitioner has invoked jurisdiction of this Court under Article 227 of the Constitution of India, assailing the order dated 28.10.2010 passed by learned Civil Judge (Junior Division), Chandigarh, whereby evidence of the Defendant - Petitioner was directed to be closed.

(2.) Learned Counsel for the Petitioner states that on the date as fixed by this Court or by the learned Trial Court, entire witnesses shall be produced before the learned Trial Court for examination and no 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 Coop. 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.