SHREE ANAND RICE MILLS Vs. MOHAN LAL

JUDGEMENT

(1.) Present petition is filed challenging the order dated 3.12.2010 passed by Addl. Civil Judge (Senior Division), Assandh whereby evidence of the Defendant-Petitioner was directed to be closed.

(2.) Learned Counsel for the Defendant-Petitioner states that on the date fixed, three witnesses were examined and time was sought from the Court to grant more time to produce other witnesses which was declined by the learned trial Court. Learned Counsel for the Petitioner further states that on the date either fixed by this Court or by the learned Trial Court, remaining witnesses shall be produced for cross-examination before the learned Trial Court.

(3.) Learned Single Judge of this Court in the matter of Prem Lata v. Ram Sarup,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 C.R. No. 8375 of 2010 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.