SHARANJIT KAUR Vs. JAGMOHAN SINGH AND ANOTHER

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that the petitioner had impugned order dated 8.10.2011 by filing CR No. 5705 of 2011 in this Court and under the mistaken impression, learned counsel for the petitioner could not cross -examine PW11 before the trial court. He further states that one opportunity may be granted to the petitioner to cross -examine PW11 as it is essential for the just decision of the case. According to the learned, the next date fixed before the trial court is 7.1.2012 and in case one opportunity is granted prior to that date, there would be no delay in the proceedings as well.

(2.) NOTICE of motion to respondent No. 1 only.

(3.) LEARNED counsel for respondent No. 1 states that he has no objection if one opportunity is granted to the petitioner to cross -examine PW11 subject to payment of costs.