(1.) By this single judgment I shall dispose of two revision petition bearing CR-182-2017 and CR- 272-2017. However, for facility of reference, the facts are being taken from CR-182-2017.
(2.) Impugned in the present revision petition is the order dated 5.1.2016 (Annexure P3) passed by learned Civil Judge (Junior Division), Samrala, vide which, application for extension of time for recording statement of Sucha Singh through Video Conferencing was declined.
(3.) Heard.