DHARMINDER SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) Learned counsel for the petitioner states that he would not press this petition, if disposal of the trial is ordered within a time bound frame.

(2.) Both the learned counsel agree that the petitioner would avail of one more opportunity for concluding his evidence and, thereafter, the respondent - defendants shall have two opportunities to conclude their evidence. On consensual basis, it is agreed that the learned Trial Court may be directed to dispose of the trial itself by or on 30.09.2010.

(3.) In the light thereof, the petition is dismissed as withdrawn. The learned Trial Court shall dispose of the trial itself by or on 30.09.2010. The grant of opportunities shall be in the very terms of the above noted consensual arrangement. Disposed of accordingly.