MANVESH SINGH SIDHU Vs. BIJAY KUMAR & OTHERS

JUDGEMENT

(1.) Heard the submissions made by the counsel appearing for the revision petitioner.

(2.) The matter relates to the contempt proceedings initiated by 1 st respondent herein for the disobedience of the order of injunction granted in favour of the 1 st respondent. The 1 st respondent was examined-in-chief, but he was not cross examined when the matter was posted finally on 5.2.2011 by the revision petitioner herein. As a result of which the application was moved by the revision petitioner praying to give an opportunity to crossexamine 1 st respondent herein was dismissed.

(3.) The said application was dismissed having observed by the Court below that the revision petitioner cared not to cross-examine 1 st respondent herein right from 2.8.2007 to 5.2.2011. On 5.2.2011, when the 1 st respondent herein was present, the revision petitioner has not chosen to cross-examine 1 st respondent and as a result of which the cross-examination of 1 st respondent by the revision petitioner herein was treated as nil. It is further observed by the Court below that the matter was pending for quite a long time for cross-examination of 1 st respondent and the revision petitioner has adopted a dilatory tactics. Therefore, the Court below chose to dismiss the application seeking permission to cross-examine 1 st respondent.