TAJINDER SINGH Vs. JANKI DASS

JUDGEMENT

(1.) Mr. Ghulam Nabi Malik, Advocate appears on behalf of respondent Nos.1 to 5.

(2.) On 07.07.2017, following order was passed by this Court:-

(3.) The evidence of the defendants was started w.e.f. 10.11.2016, but on 10.11.2016, the Presiding Officer was on leave and the case was adjourned for 29.11.2016. Perusal of the record reveals that the official witnesses were sought to be served by process of the Court and they did not appear. It was obligatory on the part of the Court to secure the presence of summoned witnesses in terms of Order 16, Rule 10 Code of Civil Procedure i.e. by resorting to some coercive mechanism.