GURLAL SINGH Vs. KULWANT SINGH AND ANR

JUDGEMENT

(1.) Present petition is filed challenging the order dated 14.10.2010 passed by Additional Civil Judge (Senior Division), Ferozepur, thereby denying the adjournment to the Plaintiff and directing the cross-examination on behalf of the Plaintiff nil.

(2.) Vide order dated 2.11.2010, this Court directed issuance of notice of motion. However, Respondents could not be served.

(3.) Learned Counsel for the Plaintiff/Petitioner states that on the date either fixed by this Court or by the learned Trial Court, all the witnesses shall be cross-examined and no further adjournment shall be sought.