MOHINDER SINGH Vs. GURJIT KAUR

JUDGEMENT

(1.) THIS petition has been filed against the order dated 30th January, 1997, passed by the learned Addl. District Judge, Amritsar. By this order the learned Additional District Judge, Amritsar, has closed the evidence of the petitioner Mohinder Singh. Notice of this petition was issued to the respondents.

(2.) I have heard the learned counsel for the parties. Mr. Mahajan, learned counsel appearing on behalf of the petitioner submits that the petitioner may be given one opportunity to examine his remaining witnesses subject to payment of costs and he further submits that the petitioner shall complete his remaining evidence on one date.

(3.) AFTER hearing the learned counsel for the parties, I allow this petition subject to payment of costs of Rs. 3500/-. Accordingly, the petition is allowed and the impugned order dated 30th January, 1997 is set aside subject to the condition that the petitioner shall complete his remaining evidence on one date which will be fixed by the learned Additional District Judge and further the petitioner pays a sum of Rs. 3500/- by Bank Draft as costs to the respondent on the next date of hearing before the learned Additional District Judge. I further direct the learned Additional District Judge to expedite the disposal of the case. It is further made clear that no further opportunity except one as mentioned herein above, will be given to the petitioner. Petition allowed.