MUNICIPAL COUNCIL KAPURTHALA Vs. CHAMAN LAL

JUDGEMENT

(1.) This revision petition is directed against the order dtd. 23/9/2015 (Annexure P-6) passed by Civil Judge (Jr. Divn.) Kapurthala, whereby application for de-exhibiting of documents has been dismissed.

(2.) Learned counsel for the petitioner states that the documents have been exhibited at the back of the defendant when his counsel was busy in some other case.

(3.) In the order itself presence of the learned counsel for the defendant has been marked. Had the learned counsel been not present, the only course open before the trial Court was to proceed against him ex parte without exhibiting the document in question. I attest Since the document has been exhibited, it implies that the learned counsel for the defendant was very much present in the Court.