ANJU SHARMA Vs. PT. KALU RAM

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and have perused the impugned order dated 10.10.1997. I, however, do not find any infirmity or illegality in the well-reasoned order passed by the learned trial Court. From the impugned order, it is evident that the defendant/petitioner failed to take any steps for examining his witness despite second last opportunity. It is further stated in the impugned order that the case is of 1990. Keeping in view these facts, I do not find any merit in this petition and the same is dismissed. Petition dismissed.