LAWS(P&H)-2006-3-113

SUSHIL KUMAR SARVJEET SINGH Vs. HARMINDER SINGH

Decided On March 02, 2006
SUSHIL KUMAR SARVJEET SINGH Appellant
V/S
HARMINDER SINGH Respondents

JUDGEMENT

(1.) THE instant petition filed under Article 227 of the Constitution is directing against the order dated 25.11.2005. THE trial court has directed the defendant-petitioner Sushil Kumar and his clerk Mohinder Singh, working with the firm belonging to the defendant-petitioner to give their specimen signatures, so that the same may be compared with the signatures on the disputed receipt. After hearing the learned counsel for the petitioner, I am of the view that no interference of this Court would be warranted, as the order does not suffer from any legal infirmity. THE trial court is well within its right to obtain the signatures of the defendant-petitioner and the Clerk working with the firm. Accordingly, the petition fails and the same is dismissed. March 2,2006 (M.M. KUMAR) Jiten JUDGE